Section 9(8) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(8)As far as practicable the land held by an under-raiyat [xxx] [Omitted by S.O. 1461, dated 26.8.1976.] shall be consolidated as provided in [sub-section 2(g) of Section 11] [Substituted by S.O. 1461, dated 26.8.1976.], Where such an under-raiyat holds land under more than one raiyat, the total area of the land to be allotted to him should be in one block and should be divided into sub-plots according to the proportionate area held under each raiyat.
