Section 4 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
4. Application for sanction of transfer or partition under section 6.
- Application for sanction under sub-section (1) of Section 6. -(1)An application for sanction for transfer or partition shall be made before the Consolidation Officer in Form II, as the case may be, containing the particulars as mentioned therein.(2)Such an application shall be accompanied by the requisite number of its copies and also the requisite number of notices in Form III.
