Section 8(2) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(2)Where in respect of lands comprised in the notified area, map and record-of-rights have been prepared and preliminarily or finally published under the provisions of Chapter X of the Bihar Tenancy Act, 1885 (Act VIII of 1885), or as the case may be, Chapter XII of the Chota Nagpur Tenancy Act, 1908 (Ben. Act VI of 1908) or the Santhal Praganas Settlement Regulation, 1872 (Reg. Ill of 1872) within [twenty] [Substituted for 'five' by Bihar Act 27 of 1975.] years preceding the date of publication of the notification under section 3, such map and record-of-rights shall be deemed to be up-to-date map and record-of-rights prepared under sub-section (1).
