Section 9C(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(1)If as a result of the orders passed under Section 12A the draft consolidation scheme has to undergo numerous changes which it may not be easily possible to incorporate in the existing statement itself, a fair copy thereof along with a copy of the map of the unit showing the plots allotted to the raiyats, and location of the land set apart for public purposes may be prepared before it is confirmed and published under Sections 13(1) and (2).
