Section 9 in Bihar Privileged Persons Homestead Tenancy Rules, 1948
9. Publication of draft compensation roll.
- After verification of the application of the landlord under Rule 7 and determination of the amount of compensation under Rule 8, the Collector shall publish the draft of the compensation roll by affixing a copy thereof together with a public notice in Form "K". The draft compensation roll shall be published for a period of 15 days and the Collector shall also invite objection within 15 days after the expiry of the period of the publication. After the expiry of the period of filing objections, the Collector shall hear the parties on the objection and after hearing the parties he may either reject the objection, modify any entry or entries in the draft compensation roll.
