Section 10D in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
10D. Special power of Dy. Director regarding re-publication of register of lands, etc.
- On being satisfied that in the register of lands published under sub-section (1) or corrected under sub-sections (3), (4), (5) or (6) of Section 10, a substantial number of raiyats or under raiyats for sufficient and unavoidable reasons could not avail of the opportunity to place their claims under sub-section (2) of Section 10 of the Deputy Director of Consolidation for reasons to be recorded in writing may order the re-publication of the register of lands or the statement of principles or both again in the manner prescribed. Any person may within twenty days of such re-publication file before the Assistant Consolidation Officer objections in respect thereof disputing the correctness and nature of entries in the register of lands or in the statement of principles or in both, notwithstanding the provisions of Section 10A.]
