169. Preliminary publication and amendment of settlement record.
(1)When a settlement has been completed under section 168, the [Collector] [Substituted for the words 'Revenue Officer' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall cause a record thereof to be made showing the name of the landholder and the ryot, the extent of the holding and such other particulars as the State Government may direct and the amount of the rent settled therefor and shall cause a copy thereof to be published in the prescribed manner and for the prescribed period, and shall receive and consider any objections made to any entry in such record or omission therefrom, during the period of publication, and shall dispose of such objections according to such rules as the State Government may prescribe.(2)The [Collector] [Substituted for the words 'Revenue Officer' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] may, of his own motion or on the application of any party aggrieved, at the time before the settlement record is submitted to the confirming authority under section 170, revise any rent entered therein:Provided that no such entry shall be revised until reasonable notice has been given to the parties concerned to appear and be heard in the matter.
