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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2)(e) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(e)every raiyat is, as far as possible allotted the plot on which exists his private source of irrigation or any other improvement, together with an area in the vicinity equal to the valuation of the plots originally held by him;