Section 11 in Bihar Special Survey and Settlement Act, 2011
11. Final publication of the record of rights.
(1)The record of rights of a revenue village shall be published finally under the hand and seal of the [Settlement Officer] [Substituted 'Collector' by Bihar Act No. 7 of 2012, dated 24.5.2012.] of the District, in prescribed manner, after the conclusion of work during recess under Section 10 of the Act.(2)Claims and objections with regard to the record of rights may be filed within 3 months of its final publication and such claims and objections shall be heard and disposed of in the prescribed manner by an officer not below the rank of Land Reforms Deputy Collector.(3)A copy of the finally published record of rights shall be sent to the concerning Anchal Office for follow up action in day-to-day revenue administration.
