Section 6B(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(2)For compliance of the second proviso to sub-section (3) of Section 6, before any sanction is granted, the transferee shall be asked to file an affidavit duly sworn before the Consolidation Officer concerned to the effect that in case of transfer of the land is granted in his favour, after such transfer the total area of land held by him will not exceed the maximum area that may be held by him under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962).]
