- When an objection is made, before the expiry of the period of publication of the draft record prescribed under Rule 52, regarding the correctness of any entry, or as to the propriety of any omission, notice of the objection, in the form contained in Schedule V, shall be served on all persons whose interest may, in the opinion of the Revenue-Officer, be affected thereby, and they shall be called upon to attend at such time and place as the Revenue-Officer may fix for the disposal of the objection. If no person attends to contest the objection, and the Revenue-Officer is satisfied that the notice of objection has been duly served on all persons interested, the objection may be allowed and the records amended accordingly, or the person who made the objection may, if the Revenue-Officer thinks fit, be called upon to produce evidence in support of his objection.All such objections shall be dealt with summarily under such instructions as the Board of Revenue may prescribe.VII. Settlement of Rents Before Final Publication
