Section 6 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
6. [ Procedure for cadastral surveys and preparation of record-of-rights before consolidation. [Substituted by S.O. 902, dated 30.4.1971.]
- While preparing an up-to-date record-of-rights before consolidation under Section 8, the provisions of Chapter X of the Bihar Tenancy Act, 1885 (Act VIII of 1885), Chapter XII of the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908), and the Santhal Parganas Settlement Regulation, 1872 (Regulation III of 1872), for the survey and preparation of record-of-rights shall be followed subject to the following modifications]:-(1)[Section 103 A,] [Substituted by S.O. 1461, dated 26.8.1976.] Sections 105,105A, 106,107,108,108A, 109 and 109A in Chapter X of the Bihar Tenancy Act, 1885 (Act VIII of 1885) shall not apply.(2)Clause (i) of sub-section (2) of Sections 85, 87,89, 90, 91 and 93 in Chapter XII of the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908) shall not apply.(3)Sections 25A and 26 of the Santhal Parganas Settlement Regulation (Regulation III of 1872) shall not apply.
