Section 3 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
3. [ Cancellation of notification under Section 4 of the Act. [Substituted by S.O. 1461. dated 26.8.1976.]
- The notification made under Section 3 of the Act may, among other reasons, be cancelled in respect of the whole or any part of the area on one or more of the following grounds, namely. -(a)the area is under a development scheme of such a nature as when completed would render the consolidation operations inequitable to a section of the peasantry;(b)the holdings of the village are already consolidated for one reason or the other and the raiyats are generally satisfied with the present position;(c)the village is so torn up by party factions as to render proper consolidation proceedings in the village very difficult; and(d)a co-operative society has been formed for carrying out cultivation in the area after pooling all the land of the area for this purpose.]
