Section 11(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(3)For the purpose of sub-section (1), it shall be lawful for the Assistant Consolidation Officer-(i)to declare that any land specifically assigned for any public purposes ceases to be so assigned and to assign any other land for such public purposes:Provided that it shall not be lawful for the Assistant Consolidation Officer to direct that any land specifically assigned for cremation ground or other religious purposes shall cease to be so assigned unless it is approved by the Village Advisory Committee;(ii)to assign additional land for public purposes; and(iii)to direct that any area out of the land set apart for public purposes shall be used for the construction of houses for landless labourers.
