Section 6D(7) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(7)The Assistant Consolidation Officer shall as far as possible deal with all the objections filed by raiyats and under raiyats with regard to matters referred to under section 10(2) in the village itself. In deciding disputes on the basis of conciliation in term of sub-section (3) of Section 10 he shall record the terms of conciliation in the presence of at least two members of the Village Advisory Committee. These terms shall have to be read over to the parties concerned and their signatures or thumb impression obtained. The members of the Village Advisory Committee present shall also sign the terms of the conciliation. The Assistant Consolidation Officer shall then pass orders deciding the dispute in terms of conciliation specifying the precise entries to be made in the record. Details of the operative part of the orders passed by the Assistant Consolidation Officer shall be noted in the register maintained by him. No ex parte orders or order in default shall be passed by the Assistant Consolidation Officer.
