Section 5A in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
5A. [ Temporary exemption from the provisions of Section 5(1). [Inserted by Bihar Act 35 of 1982.]
- On being satisfied that preparation of the scheme of consolidation in any unit or units, after publication of register of land and statement of principles under sub-section (1) of Section 10 is likely to take time and enforcement of the provision of sub-section (1) of Section 5 shall cause hardship to raiyats or under-raiyats of such unit or units, it will be lawful for the Director of Consolidation to exempt such unit or units, from the operation of the provisions of sub-section (1) of Section 5 for a specified period and such exemption shall be notified in the unit concerned by a general notice.]
