Section 11(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(1)As soon as may be, after the objections, if any, made under sub-section (2) of Section 10 have been disposed of, the Assistant Consolidation Officer shall visit the village concerned on a date of which previous notice shall have been given in the prescribed manner and after considering the advice of the Village Advisory Committee and such raiyats as may be available, prepare the draft scheme for consolidation of holdings in the notified area: Provided that if the Assistant Consolidation Officer does not accept the advice of the Village Advisory Committee or of the raiyats on any matter, he shall, before preparing the draft scheme refer such matter for decision to the Assistant Director of Consolidation whose order thereon shall be final.
