Section 254 in Bihar Board's Miscellaneous Rules, 1958
254. Plans of lands.
- Plans of all lands in a district which are in the possession of any department of Government for public purpose, or are held by municipalities, district boards and local boards from Government and for which the maintenance of plans is not provided for by the Land Acquisition Manual are to be deposited in the Collector's office, except plans of lands in the direct occupation of the Public Works Department.
