- When the assessment fixed by the settlement for the agricultural land is sanctioned by the [Government] [Act No.III of 1308 F.] a [Survey officer] [Amended by Act No.III of 1355 F.] not lower in rank than an [Assistant Commissioner] [Amended by Act No.III of 1355 F.] or in his absence the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] either himself or through any [Deputy or Assistant Collector] [Substituted for 'Duwam Taluqdar' (Second Taluqdar) by A.P.A.O. 1957.] shall fix a date for the announcement of the assessment and at a reasonable time beforehand make proclamation and on such date shall publicly announce the assessment fixed on each number.No person by being absent at the time of announcement shall be absolved from any liability to which he may be subject under the announcement of assessment.
