- Whenever a higher rent has been recorded as demandable from any under-tenant or raiyat that the rent previously paid by him, the Settlement-officer shall cause to be published a copy of the jamabandi or extracts therefrom, specifying in respect of each such under-tenant or raiyat the rent recorded as payable by him, and in the case of a raiyat, the clause or clauses of section 6 of this Act under which his rent is enhanced.Such publication may be lawfully made by affixing a copy of the jamabandi, or of such extracts therefrom as the Collector may think fit, at the mal cutcherry of the village to which the jamabandi relates, or at some other conspicuous place therein, and by proclamation by beat of drum in the said village to the effect that the said copy or extracts have been so affixed, and that the jamabandi can be inspected at the office of the Settlement-officer.
