Section 29 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
29. Special provisions for voluntary consolidation.
- [Two or more raiyats having lands in an area which is not a notified area may, with the permission of the Collector of the district, consolidate their holdings voluntarily and the provisions of Sections 21 and 22 shall apply to any transfer involved in such consolidation.] [Substituted by Act 27 of 1975.]
