Section 13(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(3)(i)Where the allotments made under Section 11 are not modified under Section 12A and are confirmed under sub-section (1), the entries contained in the extracts issued under sub-section (1) of Section 12, shall, except as provided by or under this Act, be treated as final allotment orders for the raiyats and under raiyats concerned.(ii)Extracts of the scheme showing allotment to the raiyats concerned as confirmed under sub-section (1) shall be issued by-(a)the Consolidation Officer where the allotments are not modified; and(b)the Assistant Director of Consolidation, where the allotments have been modified, and the same shall, except as otherwise provided by or under this Act, be the final allotment orders for raiyats and under raiyats concerned.]
