Section 40(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules providing for all or any of the following matters:-(a)the manner of publication of notices;(b)the manner of giving notices to persons affected or interested;(c)the manner in which the Consolidation Officer shall consult the Village Advisory Committee;(d)the manner in which a person may be evicted from any land;(e)the manner in which compensation recoverable from any person shall be deposited by him;(f)the guidance of the Consolidation Officer in respect of the transfer of a lease, mortgage or other encumbrance;(g)the manner in which the area and assessment (including water-rates, if any) of each reconstituted holding shall be determined;(h)the appointment of guardians of minors whose interests may be affected by consolidation proceedings;(i)the procedure to be followed in filing applications and appeals and in hearing and disposing of such applications and appeals;(j)the fees to be payable on applications and memoranda of the appeals;(k)the guidance of the Village Advisory Committee, the Consolidation Officer and other persons in all proceedings under this Act; and(l)any other matter which is to be, or may be prescribed.
