Section 6D(8) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(8)In all cases in which the Assistant Consolidation Officer sends a report under the provisions of sub-section (4) Section 10 to the Consolidation Officer for disposal, he may fix a date and place for the disposal of the cases by the Consolidation Officer and communicate the same to the parties present before him and issue notices in Form XI-A to the parties not so present. The report of the Assistant Consolidation Officer in such cases shall clearly bring out the points under dispute between the parties and the efforts made by him to reconcile them.
