Section 9A in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
9A. [ [Inserted by S.O. 1461, dated 26.8 1976.]
The scheme prepared under Section 11 along with a map and a general notice in Form XII-A shall be published in the unit in the manner prescribed in rule 13. Relevant extract from the draft consolidation scheme shall be prepared by the Amin in duplicate in respect of each raiyat and under-raiyat. It shall be attested by the Assistant Consolidation Officer and one copy of the extract shall be issued to the raiyat or under -raiyat, on demand, free of charge. It shall be the responsibility of the Assistant Consolidation Officer to ensure that no harassment is caused to any raiyat or under-raiyat in supplying the extract.
