Section 10A in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
10A. [ Bar to objection. [Section 10A inserted by Act 27 of 1975.]
- No question in respect of any entry made in the map or registers prepared under Section 9 or the statement of principles prepared under Section 9A relating to the consolidation area, which might or ought to have been raised under Section 10 but has not been raised, shall not be raised or heard at any subsequent stage of the Consolidation proceeding.]
