Section 9(6) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(6)Every tenant shall as far as possible be allotted land in the block where he holds the largest part of the major portion of his holdings, priority being given to those who have the largest area of land within that block and if any tenant cannot be allotted land in the block where he has major portion, he should be allotted land where he has got his second or third major portion:[Provided that all such landholders of a village who have not more than one acre of land in the village, with their consent in any one side of the village and other landholders will get chaks only after allotting chaks to such landholders.] [Inserted by S.O. 1461 dated 26.8.1976.]
