Section 9(8) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(8)As far as practicable the land helds by an under raiyat [* *] [Omitted by S.O. 1461 dated 26.8.1976.] shall be consolidated as provided in [sub-section (g) of Section 11] [Substituted by S.O. 1461 dated 26.8.1976.]. Where such an under raiyat holds land under more than one raiyat, the total area of the land to be allotted to him should be in one block and should be divided into sub-plots according to the proportionate area held under each raiyat.
