Section 12B(ii) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(ii)the Assistant Director of Consolidation, to revise the draft consolidation scheme after giving to the raiyats or under-raiyats concerned a reasonable opportunity of being heard, or to remand the same to the Assistant Consolidation Officer, or the Consolidation Officer, as the Assistant Director of Consolidation may think fit, with such directions as he may consider necessary.]
