Section 8(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(3)The [Assistant Consolidation Officer] [Substituted for 'Consolidation Officer' by S.O., 1461 dated 26.8.1976.] shall consult the Village Advisory Committee for the following purposes:-(i)in fixing the [valuation] [Substituted by S.O., 1461 dated 26.8.1976. for 'Market Value'] of lands, houses, buildings, wells, etc., at the time of the preparation of the register of lands under Section 9;(ia)[ in preparing statement of principles under Section 9A;] [Inserted by S.O., 1461 dated 26.8.1976.](ii)in preparing the draft scheme of consolidation under Section 11;(iii)in fixing the time when a tenant will enter into possession over any land allotted to him as provided under sub-section (1) of Section 14 ;(iv)in fixing the compensation for standing crops under [sub-section (1) of Section 19] [Substituted by S.O., 1461 dated 26.8.1976.].(v)in drawing up a scheme for recovery of the cost of consolidation proceedings under Section 24 ; and(vi)[x x x] [Deleted by S.O., 1461 dated 26.8.1976.]
