108. Publication of record - (1) When the Revenue Officer has prepared a record under Section 107, he shall cause a draft of the same to be locally published in the prescribed manner and for the prescribed period, and shall receive and consider any objections which may be made to any entry therein or to any omission therefrom during the period of publication.
(2)When objection have been considered and disposed of in the prescribed manner, the record shall be finally framed and published in the prescribed manner.(3)Separate draft or records may be published under sub-section (1) or subsection (2) for different local areas, estates, tenure or part thereof.
