Section 13(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(1)The Assistant Director of Consolidation shall confirm the draft consolidation scheme-(a)if no objections are filed within the time specified in Section 12; or(b)where such objections are filed after such modification or alterations, as may be necessary, in view of the order passed under sub-sections (1) to (4) of Section 12A.
