Section 18(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(2)One separate page shall be allotted to each raiyat and under raiyat in the registers in Forms XVII and XVIII respectively and entries in respect of each raiyat or under raiyat shall be made in alphabetical order. Similarly in the register in Form XXI one page shall be allotted to each Government Department or local authority.
