21. [ Manner of publishing Draft Compensation Assessment Roll under Section 26(1). [Substituted by Notification No. 1644, LR, dated 24.2.1960.]
(1)After the draft of the Compensation Assessment Roll under Sections 19, 24-A, 25 or 30-A as the case may be, has been prepared, the Compensation Officer, with the approval of such authority as may be notified by Government in this behalf shall publish the same by affixing a copy thereof together with a public notice in Form P(6) to the notice board of the office where the draft Compensation Assessment Roll has been prepared. The Compensation Assessment Roll should be published for a period of 30 clear days. The record shall be kept in charge of Compensation Officer who shall give every facility to all persons for inspecting the Compensation Assessment Roll. Any person interested in the Compensation Assessment Roll may be allowed to take relevant extracts thereof. But if any person asks for a copy of the roll, it shall be issued on payment of the charges laid down in the Bihar Records Manual, 1951. The Compensation Officer shall also invite objections within 60 days after the expiry of the period of publication.(2)On the expiry of [the period fixed for entertaining objections], the Compensation Officer, after giving reasonable notice to the person interested in the objection, shall hear the parties on the objection and shall receive such evidence as he may consider necessary. The Compensation Officer, after hearing the parties, may either reject the objection, modify any entry or entries made in the draft Compensation Assessment Roll or uphold the entries made therein.]
