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State of Bihar - Section

Section 9A in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

9A. [ Preparation of statement of principles. [Inserted by Bihar Act 27 of 1975.]

- The Assistant Consolidation Officer shall prepare after considering the opinion of the Village Advisory Committee and such raiyats as may be available in respect of each unit under consolidation operations, a statement in the prescribed manner (hereinafter called the statement of principles) setting forth the principles to be followed in carrying out the consolidation operations in the unit. The statement of principles shall also contain the following:-
(a)details of areas, as far as they may be determined at this stage, to be earmarked for expansion of habitation including areas for habitation of Scheduled Castes, Scheduled Tribes and landless persons in the unit, and for such other public purposes as may be prescribed;
(b)the basis on which the raiyats will contribute land for expansion of habitation and for other public purposes; and
(c)details of land to be earmarked for public purposes.]