- As soon as may be after any final order of apportionment is made, as provided in the section last preceding, the Collector shall cause copy of such order to be published with a general notice stating that the amounts apportioned on the zamindars in respect of estates are payable to the Collector, and the amounts apportioned on the tenure-holders in respect of tenures are payable to the zamindars or superior tenure-holders. Instead of causing a general notice to be published, the Collector may cause special notices to the same effect to be served, in respect of every estate and tenure on or among the zamindars or tenure-holders of which any sum is charged or apportioned.
