Section 9(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(2)There shall be prepared in the prescribed form-(i)a register of lands belonging to raiyats which shall contain the following particulars, namely-(a)the name of the raiyat;(b)the areas and the serial numbers of the plots of land held by the raiyat;(c)classification of each plot according to its produce;(d)the areas and serial numbers of the plots of land held by [under raiyats,] [Substituted by Bihar Act 35 of 1982.] if any having right of occupancy therein;(e)the areas and serial numbers of the plots of land held by [under raiyats,] [Substituted by Bihar Act 35 of 1982.] it any, having no right of occupancy therein;(f)the valuation of each plot;(g)the valuation of all structures, trees, bamboo clumps, wells and other improvements existing in the plots for the purposes of calculating the amount thereof;(h)any other particulars that may be prescribed.(ii)a register of lands reserved for public purposes which shall contain the following particulars, namely:-(a)the public purpose for which any such land has been reserved or which it serves;(b)the area and boundary of such land, and(c)any other particulars that may be prescribed.
