Section 6(3) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(3)On the date fixed for hearing or on any adjourned date the Consolidation Officer shall, after hearing the parties and after such enquiry as may be necessary, pass such orders as he thinks fit:Provided that the Consolidation Officer shall not refuse sanction for transfer or partition of any land, except on any one or more of the following grounds, namely-(a)the prescribed particulars have not been furnished;(b)the transfer or partition is likely to interfere with the consolidation proceedings or to create a fragment; and(c)the transfer or partition will be against any provision of this Act or any provision of the tenancy law for the time being in force in the notified area:Provided further that sanction shall not be granted for the transfer of any land to any person, if after such transfer the total area of land held by him will exceed the maximum area that may be held by such person under any law for the time being in force in the notified area.
