Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Jharkhand - Subsection

Section 6C(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(1)The statement of principles shall be prepared under his own hand in Form XXVI by the Assistant Consolidation Officer in consultation with the Village Advisory Committee and after making enquiries from as many raiyats of the unit as he may be able to collect. The statement shall contain reasons for the principles incorporated therein and shall be accompanied by a copy of map of the unit which shall show -
(i)the existing permanent features, such as Abadi sites, Canals, their distributaries alongwith the field channels, roads, groves, wells, nalas, rivers, Graveyards, Cremation ground and other areas used for public purpose;
(ii)the additions and alterations proposed in the site alignment or dimensions of any of the items mentioned in the clause (i); and
(iii)areas to be ear marked for any other public purposes.