Section 6D(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(1)The statement of principles under section 9A and the register of land prepared under section 9 shall be published in the unit alongwith the map for a period of 30 days by beat of drum and a general notice in Form X-A shall be published in the unit in the manner prescribed in rule 13. Before the date of such publication a notice in Form X-B alongwith the extracts of the relevant entries of the register of land shall be served upon the raiyats and under raiyats of the land to which the entries relate.
