Section 11(6) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(6)Where additional lands are allotted for public purposes such lands shall be contributed by the raiyats in proportion to the market value of their lands:Provided that no land shall be contributed under this sub-section by a raiyat who holds land equal to or less than the prescribed area.Explanation. - The State Government shall be deemed to be a raiyat in respect of the lands belonging to the State Government.]
