Section 11(4) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(4)In addition to the particulars contained in the register prepared under Section 9 (which shall be attached to the scheme) the scheme shall specify-(i)the description and area of the new holdings proposed to be allotted to a raiyat and the valuation thereof;(ii)the description and area of land proposed to be set apart for extension of habitation and other public purposes;(iii)the description and area of land, if any, proposed to be set apart for the construction of houses for landless labourers;(iv)the rent payable for the existing holding;(v)the rent proposed to be fixed for the new holding;(vi)the encumbrances, if any, to any plot comprised in the existing holding of any raiyat;(viii)the encumbrances, if any, to be transferred or attached to any plot of land comprised in the holding proposed to be allotted to a raiyat;(viii)any other particulars that may be prescribed.
