(4)Table to be submitted to superior revenue authority. - If no objection is made within the said period of one month, or, where objections are made, after they have been disposed of, the Revenue Officer shall submit his proceedings to the revenue authority empowered by rule made by the State Government to confirm the Tables and Rent Rolls prepared under this Part (hereinafter called the "confirming authority") with a full statement of the grounds of his proposals, and shall forward any petitions of objection which he may have received.
