Section 10 in Bihar Public Irrigation and Drainage Works Rules, 1948
10.
The procedure of the survey and the preparation of the register required under Section 18 and 19 shall be :-(1)Cadastral survey or preparation of the field to field map.(2)Khanapuri, preparation of the draft register of lands.(3)Attestation of the draft register.(4)Publication of the draft register under sub-section (3) of Section 18 and under sub-section (1) of Section 20.(5)Disposal of objections and submission of the draft register to the Collector with the Revenue Officer's recommendation and to the prescribed authority with the Collector's recommendation.(6)Disposal of appeals, if any, by the prescribed authority under sub-section (3) of Section 20.(7)Correction of the draft register in accordance with orders passed under sub-section (5) of Section 18, or on appeals.(8)Final publication of the register.(9)Distribution of copies of the finally published Khatians to the parties interested.
