50. Proceeding on completion of attestation and publication of draft record.
- When the record-of-rights and of existing rents has been prepared and attested in the manner prescribed in Rules40 to 49, and when the record has been arranged and corrected in accordance with the orders which the Revenue-Officer has passed, he shall record a proceeding in which he shall state that attestation of the records and commutation of praedial conditions, if any, have been completed and shall then cause the draft record-of-rights to be published in the village in the manner provided in Rule 52.
