(1)Before declaring a sub-tenant or under raiyat or his successor-in-interest, as the case may be, to be a raiyat under Sub-section (5) of Section 4, the Revenue Officer shall give a notice to the parties and hear them as also the person filing objection.(2)A general notice shall also be served on the villagers of the village or villages in which the land is situated inviting objections within a period of fifteen days, to the settlement asked for by the sub-tenant or under-raiyat or his successor-in-interest.(3)The notice shall be served in the manner provided in Rule 4].
