128. Disposal of fragments.—If as a result of vesting of any land in the Government or the grant of any land by the 1
Deputy Commissioner or otherwise under the provisions of this Act, any area in excess of the maximum extent of land which a person is entitled to hold under this Act remains as a fragment, the Deputy Commissioner may, having regard tothe efficient use thereof for agricultural purposes, and notwithstanding the provisions of section 63 or 64, permit such fragment to be held by the owner of such fragment.
