Section 5A in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
5A. [ Temporary exemption from the provisions of Section 5(1). [Inserted by Act 35 of 1982.]
- On being satisfied that the preparation of the scheme of consolidation in any unit or units, after publication of register of land and statement of principles under sub-section (1) of Section 10 is likely to take time and enforcement of the provision of sub-section (1) of Section 5 shall cause hardship to raiyats or under raiyats of such unit or units, it will be lawful for the Director of Consolidation to exempt such unit or units, from the operation of the provisions of sub-section (1) of Section 5 for a specified period and such exemption shall be notified in the unit concerned by a general notice.]
