Section 10 in Bihar Special Survey and Settlement Rules, 2012
10. Disposal of claims/objections during Khanapuri.
(1)The Knanoongo /Circle Inspector/Assistant Consolidation Officer concerned shall issue separate notices to the parties concerned for the disposal of claims /objections in Form-11 clearly mentioning therein the place, date and time of hearing besides a brief account of the claim/objection.(2)The parties concerned shall be given an opportunity of being heard and adduce evidence, if any.(3)Claims/objections shall be disposed off in a summary manner by the Kanoongo/ Circle Inspector/ Assistant Consolidation Officer by passing a reasoned order, within a maximum period of 30 working days of filing of such claims/objections.Provided that if the claims/objections filed pertain to Government/Public Land, the same shall be heard and disposed off by an officer not below the rank of Assistant Settlement Officer /Circle Officer/Consolidation Officer.(4)If any of the parties does not appear even after proper service of the notice, claims/ objections may be disposed off ex-parte on the basis of available revenue records and field verification.Chapter - VII Publication of Draft Khanapuri Record of Rights
