Section 9F in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
9F.
After the scheme is confirmed under sub-section (1) of Section 13 and published in the unit under sub-section (2) of Section 13 the Consolidation Officer shall in consultation with the Village Advisory Committee fix a date from which the final consolidation scheme shall come into operation. Such date shall be published in the unit by beat of drum.] [Inserted by S.O. 1461, dated 26.8.1976.]
