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State of Bihar - Section
Section 28 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
28.
An application under section 35 of the Act shall be presented by applicant or his duly authorised agent to the Director of Consolidation within 30 days of the order against which the application is directed. Copies of judgment and order in respect of which the application is preferred shall also be filed alongwith the application.]List of FormsPrescribed in the Schedule to the Statutory Rules under the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956.| Form No. | ||
| I. | - | Form of application for transfer under section 6(1). |
| II. | - | Form of application for partition under section 6(1). |
| III. | - | Form of Notice under section 6(1). |
| IV. | - | Statutory general notice under rule 7(6). |
| V. | - | General Notice under statutory rule 7(7). |
| VI. | - | Omittedby 1976 Amendment |
| VI-A. | - | Form of Parwana under Rule 6B. |
| VII. | - | General Notice under section 11(1). |
| VIII. | - | Omitted by 1976 Amendment |
| IX. | - | Omitted by 1976 Amendment |
| X. | - | Omitted by 1976 Amendment |
| X-A. | - | General Notice under Section 10(1). |
| X-B. | - | Form of Notice under Section 10(1). |
| XI. | - | Omitted by 1976 Amendment |
| XI-A. | - | Form of Notice. |
| XII. | - | Omitted by 1976 Amendment |
| XII-A. | - | Form of General Notice under Section 12(i). |
| XIII. | - | Form of Notice under section 12A(1). |
| XIII-A. | - | Form of Notice under section 12A(1). |
| XIV. | - | Form of Notice under Section 12A(3). |
| XIV-A. | - | Form of Notice under Section 12A(3). |
| XV. | - | Omitted by 1976 Amendment |
| XVI. | - | Certificate of transfer under section 15(2) for holdings ofunderraiyat. |
| XVII. | - | Register of lands held byraiyatsunder sections 9 and13. |
| XVIII. | - | Register of lands held by under-raiyatunder sections 9and 13. |
| XIX. | - | Register ofGairmazrua Khas Malikland under sections 9and 13. |
| XX. | - | Register of village common lands under sections 9 and 13. |
| XXI. | - | Register of lands in occupation of Government Department andLocal Authorities under sections 9 and 13. |
| XXII. | - | Omitted by 1976 Amendment |
| XXII-A. | - | Form of draft consolidation scheme under Section 11. |
| XXIII. | - | Form of receipt under Rule 17. |
| XXIV. | - | Form of payment of compensation under sub-rules (5) and (7) ofRule 16. |
| XXV. | - | Register of cases instituted. |
| XXVI. | - | Statement of Principles. |
| XXVII. | - | Correction slips. |
| XXVIII. | - | Khesrafor valuation of crops for compensation. |
| XXIX. | - | Statement of award of compensation of crop. |
| XXX. | - | Certificate relating to award of compensation. |
| XXXI. | - | Statement of compensation awarded. |
| XXXII. | - | List ofraiyatsandunder-raiyatswhomcompensation is due for the land given in contribution for publicpurposes. |
| XXXIII. | - | Proceeding Book. |
| XXXIV. | - | Diary of ConsolidationAmin. |