Section 11(4) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(4)In addition to the particulars contained in the register prepared under Section 9 (which shall be attached to the scheme) the scheme shall specify-(i)the description and area of the new holdings proposed to be allotted to a raiyat and the valuation thereof;(ii)the description and area of land proposed to be set apart for extension of habitation and other public purposes;(iii)the description and area of land, if any, proposed to be set apart for the construction of houses for landless labourers;(iv)the rent payable for the existing holding;(v)the rent proposed to be fixed for the new holding;(vi)the encumbrances, if any, to any plot comprised in the existing holding of any raiyat,(vii)the encumbrances, if any, to be transferred or attached to any plot of land comprised in the holding proposed to be allotted to a raiyat(viii)any other particulars that may be prescribed.
