47. Attestation of survey papers and record of existing rents and asset.
(1)When the Deputy Collector has made a survey and prepared a record of existing rents and other assets of land under Section 45, he shall publish a notification, in a form to be prescribed by the Board, fixing a day on which he will be present in the village or at a convenient place within limits of distance to be fixed by general or special order of the Board, for the purpose of attesting the survey papers and record of existing rents and other assets.(2)On the date fixed by the notification, or on any other date to which the proceedings may be adjourned, the entries made in the record of existing rents and other assets under Section 46, or such of them as the Board may by Rule prescribe shall be read out, and corrected or added to as may appear necessary, in the presence of such of the interested persons as are in attendance.(3)If the correctness of any entry is disputed, the Deputy Collector shall note the statements of such of the persons aforesaid as are interested in the disputed entry and shall, after making such local inquiry, if any, as he thinks fit, pass a summary order declaring what entry shall be accepted for the purposes of the partition.(4)If the correctness of any measurement is called in question and a fresh measurement is demanded, the Deputy Collector may require the costs of the remeasurement to be deposited.(5)If the re-measurement shows the original measurement to have been inaccurate, the amount deposited shall be refunded to the objector.
