Section 7(6) in Bihar Special Survey and Settlement Act, 2011
(6)Claims and objections, if any, shall be disposed of in the prescribed manner by an employee/officer not below the rank of Kanoongo/Circle Inspector/ Assistant Consolidation Officer.Provided claims and objections with regard to Public Land shall be disposed of by an officer not below the rank of Assistant Settlement Officer/ Circle officer/ Consolidation Officer.The land records prepared in the aforesaid manner shall be called the Draft Record of Rights.
