Section 5 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981
5. Amendment of section 8 of Bihar Act XXII of 1956.
- In sub-section (1) of section 8 of the said Act, the words, figures and brackets "or the Bihar Tenants Holdings (Maintenance of Records) Act, 1973 (Bihar Act 28 of 1975)" shall be added at the end.
