Section 9(11) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(11)[ The draft scheme shall also state explicitly- [Substituted by S.O. 1461 dated 26.8.1976.](a)the areas of land used for public purposes proposed to be amalgamated with any holding and showing the areas earmarked for public purposes under section 11 (3);(b)the encumbrance attached to a holding, the amount, name of the person in whose favour the encumbrance exists and the nature and terms of the encumbrances.
