Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act] State of Bihar - Subsection Section 11(3)(iii) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (iii)to direct that any area out of the land set apart for public purposes shall be used for the construction of houses for landless labourers.