Section 6D(9) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(9)(a)The cases received from the Assistant Consolidation Officer shall be entered in the register in Form XXV in the office of the Consolidation Officer.(b)On the date fixed under sub-rule (8) or any subsequent date fixed for the purpose the Consolidation Officer shall hear the parties, frame issues on the points in dispute, take evidence both oral and documentary and decide the objections.(c)The notice which it may become necessary for the Consolidation Officer to issue to any person in connection with the disposal of a dispute by him shall be in Form XI-A.(d)For deciding a dispute regarding valuation of a plot or tree, well or other improvement existing on a plot the Consolidation Officer shall make a local inspection of the plot concerned, prepare an inspection memo and place it on the connected file.
