107F. [ Preliminary publication of division of district into units, acreage rate and classes of cess-free lands. -] [sections 107F and 107G inserted by Bengal Act 11 of 1934.]
(1)The Collector shall publish a statement specifying-(a)the units, if any, into which he proposes to divide the district or part thereof;(b)the acreage rate determined by him for the district or part thereof or for each unit;(c)the classes of land which shall be cess-free; with an explanation of the grounds for his proposals, in such manner and for such period as may be prescribed, and shall receive and consider any objections received regarding the same during the period of publication, and shall dispose of such objections according to such rules as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may make.(2)No such objection shall be considered except in regard to the units into which it is proposed to divide the district or part thereof, the acreage rate which has been determined, and the classes of land which shall be cess-free.
