Section 8(1) in The Assam Consolidation of Holdings Act, 1960
(1)The Consolidation Officer shall, in the manner prescribed, publish the draft scheme in vernacular in each of the villages included in the scheme containing a statement showing the valuation of plots covered by the scheme together with a map of the village containing all the plots with their valuation, and lay one copy each of the map and the statement prepared under Section 6 open for inspection in a suitable place in each such village and another copy in his office.
