Section 4A in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
4A. [ Cancellation of notification under Section 3. [Inserted by Act 27 of 1975.]
(1)It shall be lawful for State Government at any time to cancel the notification made under Section 3 in respect of the whole or part of the area specified therein.(2)Where a notification has been cancelled in respect of any unit under sub-section (1) such area shall, subject to the final orders relating to the correction of land record, if any, passed on or before the date of such cancellation, cease to be under consolidation operations with effect from the date of the cancellation.]
