Section 12(1) in Bihar Special Survey and Settlement Rules, 2012
(1)The draft Khanapuri record of rights including map prepared under rule 11(1) and attested by the Assistant Settlement Officer concerned under rule 11(2), shall be published for a continuous period of 30 days in the following manner :-(i)by displaying it in the Special Survey/Settlement camp concerned;(ii)by displaying it at a conspicuous public place in the revenue village concerned;(iii)by displaying it on the notice board of the office of the Gram Panchayat of the revenue village concerned;(iv)by displaying it on the notice board of the Anchal Office concerned.
