Section 119(2) in Karnataka Land Revenue Act, 1964
(2)The Deputy Commissioner shall also publish or cause to be published in each village concerned in Kannada and in such language of the area, if any, as may be directed in this behalf by the State Government, a notice stating for each class of land in the village, the existing standard rate and the extent of any increase or decrease proposed therein by the Settlement Officer. The notice shall also state that any person may submit to the Deputy Commissioner his objections in writing to the proposals contained in the Settlement Report within three months from the date of such notice.
