- When all objections under Sections 83 and 111(6) of the Chota Nagpur Tenancy Act, 1908, have been disposed of as provided for in Rule 53 and when the draft records have been corrected in accordance with the orders passed, and when the rents, if any, settled under Section 85(3)(a) or (b) or under Section 61 of the Act have duly incorporated in the record, the Revenue-Officer shall finally frame the records and cause them to be published either,-(1)by notifying in the form contained in Schedule VII that their contents will be read out at a place on a date to be specified, not less than a week from the date of the publication of such notice, and by reading it out himself or causing it to be read at the appointed place on the date so specified in the presence of the parties or of as many of them as attend, a(2)by placing them for public inspection free of charge, during a period of not less than one month at such convenient places as he may determine. If this method be employed a proclamation shall previously be published in each village in the form contained in Schedule VIII informing the landlords and tenants of the place at which the final record of that village will be open to public inspection. A copy of the entries in any record prepared under Section 127 shall also be served upon all persons interested in these entries in the manner prescribed in Rule 3.
