Section 6B in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
6B. Issue of parwana.
(1)The Consolidation Officer shall, where he accords sanction to sale, gift, exchange or partition of land, issue a parwana to this effect in Form VI-A.(2)For compliance of the second proviso to sub-section (3) of Section 6, before any sanction is granted, the transferee shall be asked to file an affidavit duly sworn before the Consolidation Officer concerned to the effect that in case transfer of the land is granted in his favour, after such transfer the total area of land held by him under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962).
