Section 3 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981
3. Amendment of section 5 of Bihar Act XXII of 1956.
- Section 5 of the said Act shall be re-numbered as sub-section (1) of section 5; and after the said sub-section so re-numbered the following sub-section shall be added, and shall be deemed always to have been added, namely:-"(2) The provision of sub-section (1) shall take effect from the date, the notification under sub-section (1) of section 3 has been issued."
