Section 2(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(3)"consolidation" includes re-arrangement of parcels of land comprised in a holding or in different holdings for the purpose of rendering such holdings more compact;[Explanation. - For the purpose of this clause, holding shall not include the following:-(i)land which was orchard or grove in the agricultural year immediately preceding the year in which the notification under Section 3 was issued;(ii)land subject to fluvial action and intensive soil erosion;(iii)such compact areas as are normally subject to prolonged water-logging;(iv)such other areas as the Director of Consolidation may declare to be unsuitable for the purpose of consolidation;]
