Section 15 in Bihar Agricultural and Rural Area Development Agency Act, 1978
15. Publication of draft special scheme and hearing of objections.
(1)Copies of draft scheme prepared under section 14 shall be published by an officer authorised by the Agency in the office of the Agency, and in the offices of Gram Panchayats, Panchayat Samitis, Blocks and Sub-Divisional Offices within whose jurisdiction the scheme is to be executed and the lands proposed to be covered by it are situated.(2)A general notice in the prescribed form shall be published in the official gazette and in such newspapers, if any, circulating in the locality as the officer concerned may direct-(a)intimating that the draft scheme has been prepared, that copies thereof have been kept and may be inspected by the public free of charge at the places aforesaid and the copies may be obtained on payment of the cost thereof, from the office of the concerned officer, and also from any other office specified in the notice; and(b)requiring any person affected by the draft scheme who wishes to object to it or to any part thereof to submit his objections in writing to the officer concerned or to appear before him or to appear through his agent with his objections within thirty days of the publication of the notice.(3)A special notice shall be sent to the Panchayat Samiti concerned so that it may submit such suggestions or objections as it may consider necessary within thirty days of the notice.(4)The general notice shall also be published by beat of drums in the village or villages to which the draft schemes relate.
