Section 29A in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
29A. [ Recognition of consolidation scheme prepared by tenants. [Inserted by Bihar Act 27 of 1975.]
(1)The Consolidation Officer may recognise a consolidation scheme in respect of a village, within a consolidation area, prepared voluntarily by the tenants of the village, where he is satisfied that it conforms to the broad principles of consolidation under this Act and has the support of all the tenants concerned and is otherwise fair to all concerned.(2)The consolidation scheme recognised under sub-section (1) shall be deemed to have been prepared and confirmed under the provisions of this Act, and shall be enforced thereunder.]
