Section 6 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981
6. Amendment of section 9 of Bihar Act XXII of 1956.
- In sub-clauses (d) and (e) of clause (i) of sub-section (2) of section 9 of the said Act, for the word "raiyats" the word "under-raiyats" shall be substituted.
