Section 15 in Bihar Special Survey and Settlement Rules, 2012
15. Final Publication of Record of Rights.
(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.(2)The government may notify an officer not below the rank of the Deputy Collector Land Reforms for hearing and disposal of claims/objections filed against the entries of finally published record of rights including the map.(3)Any person who has an interest in any land or a part thereof may file claims/objections within 90 days from the date of final publication under Section 11(1) of the Bihar Special Survey & Settlement Act, 2011, before the notified officer concerned in Form 21.(4)The notified officer concerned shall issue notices in Form 22 containing therein a brief account of claims/ objections to the parties concerned for the disposal of claims and objections.(5)The place, date and time of the hearing shall be clearly mentioned in the aforesaid notice. The parties concerned shall be provided an opportunity for appearance, hearing and adducing evidence, if any.(6)In case any of the parties does not appear even after given an opportunity for appearance, hearing and adducing evidence, if any, claims/ objections may be disposed of ex-parte on the basis of available records/documentary evidences and spot enquiry, if required.(7)Claims/objections shall be disposed of in a summary manner within a maximum period of 90 days from the receipt of the same.
