(1)When the [Collector] [Substituted for the words 'Officer preparing the record of rights' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] has, after making such inquiry as he sees fit, completed a preliminary record for the estate or part of the estate, he shall publish a draft thereof in the prescribed manner and for the prescribed period. and shall receive and consider any objection to any entry therein or to any omission therefrom, which may be made during the period of publication.
