Section 4 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981
4. Insertion of a new section 5-A in Bihar Act XXII of 1956.
- After section 5 of the said Act, the following new section shall be inserted, namely:-"5A. Temporary exemption from the provisions of section 5(1). - On being satisfied that the preparation of the scheme of consolidation in any unit or units, after publication of register of land and statement of principles under sub-section (1) of section 10 is likely to take time and enforcement of the provision of sub-section (1) of section 5 shall cause hardship to raiyats or under-raiyats of such unit or units, it will be lawful for the Director of Consolidation to exempt such unit or units from the operation of the provisions of sub-section (1) of section 5 for a specified period and such exemption shall be notified in the unit concerned by a general notice."
