Section 7 in Bihar Special Survey and Settlement Rules, 2012
7. Kistwar by Modern Technology.
(1)The Kistwar of a revenue village shall be carried out by the preparation of map through modern technology inclusive of base mapping, demarcation of plots as well as revenue village and ground verification.(2)The revenue map shall be prepared on different scales, keeping in view the density of plots, incorporating the technical details, headings and any other relevant details pertaining to the map so that any land parcel and its boundary may be clearly shown and measured.(3)The map, so prepared, shall be made available to the concerned Assistant Settlement Officer for its verification. The Amin shall verify cent - percent of the plots of the map and the Kanoongo, Assistant Settlement Officer, Charge Officer and the Settlement Officer shall randomly check 25%, 10% ,2% and 1% of the plots respectively.(4)The verification of the map shall be carried out by comparing it with the map of the last survey as well as by spot verification of the areas and boundaries of the existing plots.(5)The verification of the map of a revenue village shall be completed within a period not exceeding 30 working days from the date of the receipt of the map.(6)The map, so prepared, after necessary correction shall remain displayed on the notice boards of the office of the Gram Panchayat of the concerned revenue village as well as at the camp office for the general public.Chapter - VI Khanapuri
