(1) The settlement officer shall prepare a table of revenue rates in the prescribed form and publish it in the prescribed manner for the prescribed period. (2) Any person objecting to any entry in the table of revenue-rates may present a petition in writing to the settlement officer within the prescribed period and the settlement officer shall consider such objections after giving a hearing to the objector. (3) The settlement officer shall submit the table of revenue-rates to the Administrator together with a summary of objections, if any, his decisions on such objections and a statement of the grounds in support of the proposals.Open in Lexace · Ask the AI about this section
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