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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2)(d) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(d)every raiyat is, as far as possible, allotted a compact area of the plots where he holds the largest part of his holdings: