Section 12(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(2)Subject to the provisions contained in Section 10A, any person, whose right or interest is substantially prejudiced or affected by the draft consolidation scheme or who disputed the propriety and correctness of the entries in the draft consolidation scheme or the extracts furnished therefrom, may within 30 days of the date of publication of the draft consolidation scheme file an objection before the Assistant Consolidation Officer stating-(i)the nature of his interest or right in or over any land;(ii)the manner in which such interest or right is likely to be adversely affected; and(iii)the amount and particulars of his claim to the amounts, if any, for such interest or right;Provided that no claim for the amount on account of the extension or diminution of any interest or right in or over any road, street, lane, path, channel, drain, tank, pasture or other land reserved for public purposes shall be entertained.]
