Section 15(1) in Bihar Special Survey and Settlement Rules, 2012
(1)The copies of the record of rights and maps finally prepared in Form-20, shall be finally published under the hand and seal of the Settlement Officer of the concerned district. The same shall be placed for public inspection from the date of final publication for a continuous period of 30 days in the following manner.-(i)by displaying it in the Special Survey/Settlement camp concerned;(ii)by displaying it at a conspicuous public place of the village concerned;(iii)by displaying it on the notice board of Gram Panchayat of the revenue village concerned;(iv)by displaying it on the notice board of the Anchal Office concerned.
