Section 16 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
16. Confirmed scheme to be treated as finally published record-of-rights.
- When certificates of transfer have been granted to the raiyats and under-raiyats under Section 15, the scheme confirmed under Section 13 shall, in supersession of the up-to-date record-of-rights prepared under Section 8, shall be deemed to be the record-of-rights prepared and finally published under Chapter X of the Bihar Tenancy Act, 1885 (VIII of 1885), or as the case may be, Chapter XII of the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908), or the Santhal Parganas Settlement Regulation, 1872 (Reg. III of 1872).
