Section 15(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(2)[ A similar certificate of transfer shall be granted to every under raiyat, whether having a right of occupancy or not in any land allotted to him in pursuance of the scheme and the certificate shall be conclusive proof of the title of such under raiyat to such land and he shall be liable to payment of such rent and to such person as may be specified in the certificate.] [Substituted by Act 27 of 1975.]
