Section 5 in Bihar Special Survey and Settlement Act, 2011
5. [ Self declaration by land holders. [Substituted by Bihar Act No. 23 of 2017, dated 4.9.2017.]
(1)After notification under Section 3, the amin and kanoongo shall prepare a genealogical table of the land holders and yaddast register in respect of the area under their jurisdiction.(2)After notification under Section 3, a landholder may submit before the Assistant Settlement Officer in survey office or camp office, a self declaration in respect of land held by him in the prescribed manner. The self declaration shall be verified with the available records and genealogical table by the Settlement Office and a verification certificate shall be issued to him.]
