Section 9(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(1)When the record-of-rights and map have been or are deemed to have been brought up-to-date there shall be determined, the valuation of each plot after taking into consideration the opinion of the Village Advisory Committee, or such raiyats as may be available and after taking into consideration its productivity, location and availability of irrigation facilities, if any.
