Section 8 in Bihar Special Survey and Settlement Rules, 2012
8. Constitution of Khanapuri Party.
(1)Revenue village wise Khanapuri parties shall be constituted by the Settlement Officer of the concerned district consisting of the following :-(i)An officer/revenue employee of the Anchal Office concerned;(ii)Representative of Director, Land Records and Survey, Bihar;(ii)Any other designated officer or employee.(2)The constitution of the Khanapuri party shall be published in the concerned District Gazette.(3)The Khanapuri party shall be headed by an officer/employee of the kanoongo or equivalent grade.(4)The Khanapuri party constituted in the aforesaid manner shall work under the supervision and control of the Assistant Settlement Officer of the concerned area.
