Section 6D in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
6D. [ Publication of the Statement and Registers.. [Inserted by S.O. 1461 dated 26.8.1976.]
- The statement of principles under Section 9A and the register of land prepared under Section 9 shall be published in the unit along with the map for a period of 30 days by beat of drum and a general notice in Form X-A shall be published in the unit in the manner prescribed in rule 13. Before the date of such publication a notice in Form X-B along with the extracts of the relevant entries of the register of land shall be served upon the raiyats and under-raiyats of the land to which the entries relate.(2)Any person interested in any entry of the statement of principles or the register of lands may file objections in writing before the Assistant Consolidation Officer within a period of 45 days from the date of publication under Section 10(1).(3)All objections against the statement of principles shall clearly indicate the manner in which the interest of the objectors are likely to be affected.(4)The objectors shall file separate objections in respect of-(a)rights and liabilities in respect of land together with specification of shares of individual raiyat, under joint holdings and other cognate matters,(b)valuation of plots and trees, wells and other improvements:Provided that no objection shall be dismissed merely on the ground that a composite objection in respect of matters referred to in sub-clauses (a) and (b) has been filed.(5)The Assistant Consolidation Officer shall get separate case files opened in respect of each of the two categories of objections mentioned in sub-clauses (a) and (b) of sub-rule (4).(6)Cases related to each of the two categories mentioned in sub-clauses (a) and (b) of sub-rule (4) shall be entered in separate village wise registers in Form XXV in the office of the Assistant Consolidation Officer.(7)The Assistant Consolidation Officer shall as far as possible deal with all the objections filed by raiyats and under -raiyats with regard to matters referred to under Section 10(2) in the village itself. In deciding disputes on the basis of conciliation in terms of sub-section (3) of Section 10 he shall record the terms of conciliation in the presence of at least two members of the Village Advisory Committee. These terms shall have to be read over to the parties concerned and their signatures or thumb impression obtained. The members of the Village Advisory Committee present shall also sign the terms of the conciliation. The Assistant Consolidation Officer shall then pass orders deciding the dispute in terms of conciliation specifying the precise entries to be made in the record. Details of the operative part of the orders passed by the Assistant Consolidation Officer shall be noted in the register maintained by him. No ex-parte order or orders in default shall be passed by the Assistant Consolidation Officer.(8)In all cases in which the Assistant Consolidation Officer sends a report under the provisions of sub-section (4) Section 10 to the Consolidation Officer for disposal, he may fix a date and place for the disposal of the cases by the Consolidation Officer and communicate the same to the parties present before him and issue notices in Form XI-A to the parties not so present. The report of the Assistant Consolidation Officer in such cases shall clearly bring out the points under dispute between the parties and the efforts made by him to reconcile them.(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.(10)The Amin shall note the orders of the Assistant Consolidation Officer and Consolidation Officer passed under Section 10 in the register of land.The Assistant Consolidation Officer shall check cent percent of the entries to ensure that they have been correctly made.(11)The Consolidation Officer or the Assistant Director of Consolidation, as the case may be, shall, when making a local inspection, of the unit under subsection (7) of Section 10, prepare an inspection memo and place it on the file containing his order.]
