Section 8 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981
8. Amendment of section 10-B of Bihar Act XXII of 1956.
- For sub-section (1) of section 10B of the said Act the following sub-section shall be substituted, namely:-"(1) All matters relating to changes and transfers affecting any rights or interests recorded in the register of lands published under sub-section (1) of section 16 for which cause of action had not arisen when proceedings under section 8 and 9 were started or were in progress may be raised before the Consolidation Officer within thirty days of cause of action, but not later than the date of notification under section 26-A or under sub-section (1) of section 4A."
