Section 6D(4) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(4)The objectors shall file separate objections in respect of-(a)rights and liabilities in respect of land together with specification of shares of individual raiyat, under joint holdings and other cognate matters,(b)valuation of plots and trees, wells and other improvements:Provided that no objection shall be dismissed merely on the ground that a composite objection in respect of matters referred to in sub-clauses (a) and (b) has been filed.
