Section 9(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(2)[ Wherever possible land should be allotted for Gram Panchayat Ghar, Children playground, construction of house for landless labourers, Gocharand any other object of similar nature for which reservation of land may be considered necessary in the interest of the raiyats in the unit. If the total area of Gair Mazarua Malik and Aam land in the village is not sufficient for the purpose a pro rata contribution may be taken from the villagers provided that no contribution shall be taken from a person who has got less than -(a)one acre of land irrigated by flow irrigation, tube-well or lift irrigation,(b)two acres of unirrigated land, or(c)4 acres of hilly or sandy land.None should be required to contribute land exceeding 5 per cent of the value of his original holding. ] [Substituted by S.O., 1461 dated 26.8.1976.]
