Section 12A(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(1)All objections received by the Assistant Consolidation Officer shall as soon as may be, after the expiry of the period specified in Section 12 be submitted by him to the Consolidation Officer who shall dispose of the same, in the manner hereinafter laid down, after notice is given to the parties concerned and the Village Advisory Committee.
