Section 10E in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
10E. [ Disputes decided not to be re-opened on re-publication of register of lands, etc. [Section 10E inserted by Act 35 of 1982.]
- The provisions of sub-sections (2), (3), (4), (5), (6) and (7) of Section 10 shall mutatis mutandis apply to the objections of any matter raised under Sections 10-C and 10-D but the dispute which has been decided earlier in accordance with the provisions of sub-sections (3), (4), (5) or (6) of Section 10 shall not be re-opened on re-publication of the register of lands or the statement of principles or both.]
