Section 4 in Bihar Special Survey and Settlement Act, 2011
4. Re-organizing on-going survey operations.
- The Government may, by order, reorganize the ongoing revisional survey operations in the districts concerned, to bring the same in conformity with the provisions of this Act, so far as it may be deemed necessary, in the prescribed manner and the earlier proceedings shall not be construed to be illegal to any extent, on account of this shift.
