Section 9C in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
9C.
(1)If as a result of the orders passed under Section 12A the draft consolidation scheme has to undergo numerous changes which it may not be easily possible to incorporate in the existing statement itself, a fair copy thereof along with a copy of the map of the unit showing the plots allotted to the raiyats, and location of the land set apart for public purposes may be prepared before it is confirmed and published under Sections 13(1) and (2).(2)All the cuttings and over writings in the draft consolidation scheme as confirmed by the Assistant Director of Consolidation and published under subsection (2) of Section 13 shall be initialled and dated by the persons responsible for the cuttings and over writings and also by the Assistant Consolidation Officer. They shall by brought on an errata list in Form XXVII.
