Section 19(2) in Land Revenue Assessment Rules, 1929
(2)[Copies of this abstract shall be supplied by post to all Legislators representing the area concerned, Sarpanches, Lambardars, Organisation of landowners of the said areas and to non-official members of Panchayat Samitis and Zila Parishads and District Board.] [Substituted first by GSR No. 139/PA/17/87/Section 60/Amd. (2)/66, dated 28th June, 1966.]A period of thirty days from the date of posting shall be allowed within which any revenue-payer or group of revenue-payers or occupancy tenants may make a representation or objection to the proposed asessment to the Revenue-officer.Any such representations or objections shall be considered by the Revenue-officer, who shall forward them with his views thereon, together with the report, to the Commissioner.
