Section 11(1) in Bihar Special Survey and Settlement Act, 2011
(1)The record of rights of a revenue village shall be published finally under the hand and seal of the [Settlement Officer] [Substituted 'Collector' by Bihar Act No. 7 of 2012, dated 24.5.2012.] of the District, in prescribed manner, after the conclusion of work during recess under Section 10 of the Act.
