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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Bihar - Subsection

Section 17A(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(1)If all the raiyats affected by the scheme of consolidation confirmed under Section 13, agree to enter into possession of the holdings allotted to them thereunder, the Consolidation Officer may allow them to enter into such possession from the date fixed under sub-section (1) of Section 14.