Section 2(5) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(5)[ "Fragment" means a piece of land being in area less than :- [Substituted by by Act 27 of 1975.](a)one acre of land irrigated by flow irrigation work or tube-well or lift irrigation;(b)two acres of unirrigated land;(c)four acres of hilly or sandy land:Provided that no piece of land shall be deemed to be a fragment by reason of any diminution in its area by diluvion;] [Added by Section 2(i) of Bihar Act 27 of 1975.]
