Section 9 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981
9. Insertion of new sections 10-C, 10-D and 10-E in Bihar Act XXII of 1956.
- After section 10-B of the said Act, the following new sections 10-C, 10-D and 10-E shall be inserted, namely:-"10-C. Republication of register of lands, etc. in certain cases. - After expiry of the specified period of exemption as provided in section 5-A, but before the publication of the draft scheme of consolidation under sub-section (1) of section 12, the register of lands prepared under sub-section (2) of section 9 and the statement of principles prepared under section 9-A and published under sub-section (1) of section 10 and corrected under sub-section (3), (4), (5) and (6) of section 10, pertaining to the unit or units concerned shall be republished in the manner prescribed and any person may within twenty days of such republication file before the Assistant Consolidation Officer objection in respect thereof disputing the correctness and nature of entries in the register of land or in the statement of principles, if cause of action for such objections has arisen after publication of the register of lands and the statement of principles under sub-section (1) of section 10.
