Section 9 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
9. [Preparation of register of lands.] [Substituted by Bihar Act VII of 1970, again substituted by Bihar Act 27 of 1975.]
(1)When the record-of-rights and map have been or are deemed to have been brought up-to-date there shall be determined, the valuation of each plot after taking into consideration the opinion of the Village Advisory Committee, or such raiyats as may be available and after taking into consideration its productivity, location and availability of irrigation facilities, if any.(2)There shall be prepared in the prescribed form-(i)a register of lands belonging to raiyats which shall contain the following particulars, namely-(a)the name of the raiyat;(b)the areas and the serial numbers of the plots of land held by the raiyat;(c)classification of each plot according to its produce;(d)the areas and serial numbers of the plots of land held by [under raiyats,] [Substituted by Bihar Act 35 of 1982.] if any having right of occupancy therein;(e)the areas and serial numbers of the plots of land held by [under raiyats,] [Substituted by Bihar Act 35 of 1982.] it any, having no right of occupancy therein;(f)the valuation of each plot;(g)the valuation of all structures, trees, bamboo clumps, wells and other improvements existing in the plots for the purposes of calculating the amount thereof;(h)any other particulars that may be prescribed.(ii)a register of lands reserved for public purposes which shall contain the following particulars, namely:-(a)the public purpose for which any such land has been reserved or which it serves;(b)the area and boundary of such land, and(c)any other particulars that may be prescribed.
