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[Cites 0, Cited by 31] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(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 the consolidation of holdings in that area.