Section 14 in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
14. [ Possession and accrual of the amount for trees, etc. [Substituted by Bihar Act 27 of 1975.]
(1)The Consolidation Officer shall fix the date with effect from which the final consolidation scheme shall come into force and shall, notify the same in the unit in the prescribed manner.(2)On and after the said date a raiyat or an under-raiyat shall be entitled to possession of the plots allotted to him.(3)Every raiyat or under-raiyat getting tree, bamboo-clumps, wells and other improvements existing on the plots allotted to him in pursuance of the enforcement of the final consolidation scheme shall, on getting possession, be liable for payment to the former raiyat thereof amount to be determined in the manner prescribed for the trees, bamboo-clumps, wells and other improvements existing on the plots allotted to him.]
