(1)For the purposes of announcing the assessment imposed on each estate, a notice shall be issued summoning the headmen and other persons interested to attend at a placed and on a date specified. On such date and such place the Revenue-officer shall announce the assessment.(2)The headmen of each estate shall be given a memorandum showing the future assessment of the estate, and any additional particulars deemed necessary.(3)The havest from which the new demand shall take effect shall be announced to the headmen and other persons interested, and shall be noted in the memorandum furnished to the headmen.(e)The manner in which the rate of incidence of the land-revenue is to be calculated for the purpose of sub-section (3) of section 51.
