Section 3 in Bihar Special Survey and Settlement Rules, 2012
3. Notification.
(1)The State Government shall express its intention to conduct special survey and settlement through publication of a notification in the Official Gazette.(2)Copies of the notification published under the foregoing rule-3(1) shall also be forwarded to the different offices of the Central/State Government to enable them to put their claims/ objections, if any, with respect to the entries during the Special Survey and Settlement operation so that record of rights of lands held/ owned by them, are correctly prepared.
