Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 17 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 17. Rights of raiyats after consolidation to be same as before. - A raiyat shall have the same rights in the land allotted to him in pursuance of the scheme of consolidation as he had in his original holding.
