Section 17A(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(3)On the expiry of six months from the date on which a raiyat or an under raiyat becomes entitled to enter into possession of the chak or the lands allotted, whether before or after coming into force of the Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1973 or on the expiry of six months from the date of the coming into force of that Act, whichever is later, the raiyat or the under raiyat, as the case may be, shall, unless possession has been delivered earlier, be deemed to have entered into actual physical possession of the allotted chak or land:Provided that the fact that a raiyat or under raiyat has thus entered into possession shall not affect the right of the person from whom possession is deemed to have been transferred to tend and gather the crops standing on the chak or lands or part thereof on the date of expiry of the period of six months aforesaid.]
