Section 23(iii) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(iii)A list of all such guardians together with the names of their wards shall be published in the village and any person interested in the ward may file an objection against such appointment before the Consolidation Officer within 15 days of such publication.The Consolidation Officer shall consider such objections in consultation with the Village Advisory Committee and pass orders thereon which shall be final.
