Section 5(2) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(2)In preparing the assessment list the Collector shall rely on the survey record of rights and may refer to the continuous Khatian (Register I B) prepared by the officials of the Revenue Department and may make or cause to be made such local enquiry in respect of the ownership of the land or changes in its configuration either by subdivision or amalgamation as he may deem necessary and expedient.
