Section 3 in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
3. Declaration by State Government of its intention to make scheme for consolidation of holdings.
(1)With the object of effecting consolidation of holdings for the purpose of better cultivation of lands in any area, the State Government may, after such enquiries as it may deem fit, by notification in the Official Gazette, declare its intention to make a scheme for consolidation of holdings in that area.(2)The substance of the notification shall be announced by beat of drum in the villages comprised in the notified area and copies of the notification shall be hung up at the offices of all the Gram Panchayats, if any, the police station, the offices of the Anchal Adhikaris and the village Cutcheries of the State Government for collection of rent in such area.
