Section 10 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
10. Rules regarding transfer of lease, mortgage or other encumbrance under sections 18 and 40(2)(f).
- Rules for the guidance of the Consolidation Officer in respect of the transfer of a lease, mortgage or other encumbrance under sections 18 and 40(2)(i) - A person having lease, mortgage or other encumbrance on the (former) holding of a raiyat should be allotted land of equivalent value out of the new holding of that raiyat. If the land allotted to a lessee, mortgagee or other encumbrancer is of lesser market value than those of the land previously held under lease, mortgage or other encumbrance, the Consolidation Officer shall determine the amount of compensation which the raiyat of the holding shall pay to him.
