Section 57 — Application for amendment of the distribution of an assessment.

(1) Any person affected by a record made under sub-section (1) or sub-section (3) of the last foregoing section, or by the revision of a record under sub-section (2) of that section, may, within thirty days from the date of the publication of the record, present a petition to the Revenue-officer for a re-consideration of the record so far as it affects him. (2) The order passed by the Revenue-officer on the petition shall set forth reasons for granting or refusing it.

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