8. Determination of land to be transferred to decree-holder.
- When the annual value of the judgement-debtor's unprotected land has been calculated in accordance with the provisions of the Act and these rules, the Collector shall give the judgement-debtor and the decree-holder an opportunity of being heard, and shall, if they appear, explain the valuations to them and hear objections, if any, made by them. The Collector may modify the valuations where he considers this necessary in the light of any objections made by the judgement-debtor or the decree-holder, and shall then determine what portion of the land should be transferred in accordance with section 16 of the Act to the decree-holder.
