(1)The Revenue-officer shall frame his proposals with respect to classes of soils, selected years, prices to be adopted and assessment circles in accordance with the provisions of rules 2, 3, 4 and 14 respectively, as soon as possible after the commencement of settlement operations.(2)[ The Revenue-officer shall have abstract of his proposals prepared and translated into Hindi in Devnagri Script in the Hindi Region and Punjabi in Gurmukhi Script in Punjabi Region. Printed copies of this abstract shall be supplied by post to all Legislators. Organisations of landowners of the area concerned, Sarpanches, Lambardars, non-official members of the District Boards, Panchayat Samitis and Zila Parishads, representing the said area. A period of thirty days from the date of posting shall be allowed within which they may file objections on all or any of the matters referred to in sub-rule (1) to the Revenue-officers.Explanation. - The expressions "Hindi Region" and "Punjabi Region" shall have the meaning assigned to them in the Punjab Regional Committees Orders, 1957.] [Substituted by Government notification No. GSR 139/PA/17/87/Sections 60/ Amd. (2)/66 dated 28th June, 1966.](3)The Revenue-officer shall take such objection into consideration and forward them, with his views thereon, together with his proposals, through the Commissioner, for the orders of the Financial Commissioner.
