Section 8A in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
8A. [ Partition of joint holdings. [Inserted by Act 27 of 1975.]
(1)The Assistant Consolidation Officer or the Consolidation Officer may, either on an application or of their own motion, partition joint holdings.(2)The partition of joint holdings shall be effected on the basis of shares: Provided that where the raiyats concerned agree, it may be effected on the basis of specific plots.]
