Section 29A(1) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(1)The Consolidation Officer may recognise a consolidation scheme in respect of a village, within a consolidation area, prepared voluntarily by the tenants of the village, where he is satisfied that it conforms to the broad principles of consolidation under this Act and has the support of all the tenants concerned and is otherwise fair to all concerned.
