Section 31 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
31. [ Transfer of fragments. [Substituted by Act 27 of 1975.]
(1)Notwithstanding the provisions of any law for the time being in force, no person shall transfer whether by sale, gift or exchange any part of a plot which part is a fragment situate in a consolidated area except to a raiyat who has a plot continuous to the land sought to be transferred:Provided that if the transfer is of the entire plot which is a fragment it may be in favour of any raiyat:Provided further that there will be no bar to mortgage or transfer to a society or bank registered or deemed to be registered under the Bihar and Orissa Cooperative Societies Act, 1935 (B. & O. Act VI of 1935) or the State Bank of India or a bank specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 (Act 5 of 1970) or a company or a corporation owned by, or in which not less than fifty per cent of share capital is held by State Government or the Central Government or partly by the State Government and partly by the Central Government, for raising loan for agricultural purposes.(2)No decree or order shall be passed by any Court in respect of any land included in any consolidation holding so as to create or leave a fragment.]
