Section 19 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
19. [ Payment of amount. [Substituted by Act 27 of 1975.]
(1)Where possession over standing crops is also delivered under Section 17, the Assistant Consolidation Officer shall determine, in the manner prescribed, the amount payable in respect of such crops by the raiyat or under raiyat who has been put in possession.(2)Any person aggrieved by an order under sub-section (1) may within 30 days of the date of the order prefer an appeal before the Consolidation Officer whose decision thereon shall be final.]
