Section 4(a) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(a)the district or part thereof, as the case may be, shall be, deemed to be under consolidation operations and duty of preparing and maintaining the record-of-rights and the village map of each village shall be performed by the Director of Consolidation, who shall prepare or maintain them, as the case may be, in the manner prescribed;
