Section 10E in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
10E. Disputes decided not to be re-opened on re-publication of register of lands, etc.
- The provisions of sub-sections (2), (3), (4), (5), (6) and (7) of Section 10 shall mutatis mutandis apply to the objections of any matter raised under sections 10C and 10D but the dispute which has been decided earlier in accordance with the provisions of sub-sections(3),(4),(5) or (6) of Section 10 shall not be re-opened on re-publication of the register of lands or the statement of principles or both.]
