On the completion of every roll prescribed under this Part, the Collector shall cause a copy thereof to be pasted up at the mal-cutcherry of the estate to which such roll refers,, and shall cause extract of such portions of any such roll as refer to any tenure to be posted up at the mal-cutcherry of such tenure:Provided that, if no such mal-cutcherry be found, such roll and such extracts shall be posted up at some conspicuous places on the estate and tenures respectively to which they refer, and that, if such estate or tenure cannot be found, such roll and such extracts shall be posted at some conspicuous place in any village in which such estate or tenure is believed to be situate.The person who is entrusted with the publication of any such return shall obtain an acknowledgement in writing signed by two persons who may be either respectable residents of the neighbourhood, or chaukidars, or other [servants of the Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.]; to the effect that such return was duly published on the spot, and shall give in such acknowledgement to the Collector.
