Section 23(6) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(6)When such objection or an appeal or revision, if any, in regard thereto has been disposed of, the Collector shall make such alteration in the draft compensation assessment-roll as may be necessary to give effect to any order made in regard to the objection and shall cause the draft so altered to be finally published in the prescribed manner.
