13. List of persons assenting or objecting to be published.
- After the date named in such notification a list of the persons who may have given their assent or made any objection in writing in accordance with such notification shall be prepared and published, in the manner provided in Section 12, for the information of all concerned.Such list shall contain a specification of the land in respect of which such persons claim to vote as landholder, and of the titles in virtue of which they claim to vote, respectively; and there shall be appended thereto a notice that objections to the right of voting so claimed must be lodged with the Commissioners within one month after the publication of the said list.
