Section 5 in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
5. [ No transfer without sanction. [Substituted by Bihar Act 27 of 1975.]
- [(1) After the date of publication of preparation of register of lands and statement of principles under sub-section (1) of Section 10 no person shall transfer any land in the notified area by way of sale, gift, exchange or partition without the previous sanction of the Consolidation Officer and if the sanction is granted, such transfer or partition, as the case may be, shall be, subject to the rights and liabilities attacted to the land under the scheme of consolidation prepared with respect to that area.](2)[ The provision of sub-section (1), shall take effect from the date the notification under sub-section (1) of Section 3 has been issued.] [Added by Bihar Act 35 of 1982.]
