Section 10B in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
10B. Decision of matters relating to charges and transaction affecting rights or interest recorded in revised records.
- [(1) All matters relating to changes and transfers affecting any rights or interests recorded in the register of land published under sub-section (1) of Section 10 for which cause of action had not arisen when proceedings under Section 8 and 9 were started or were in progress may be raised before the Consolidation Officer within thirty days of cause of action, but not later than the date of notification under Section 26-A or under sub-section (1) of Section 4A.] [Substituted by Bihar Act 35 of 1982.](2)The provisions of Sections 8 and 9 shall mutatis mutandis apply to the hearing and decision of any matter raised under sub-section (1) as if it were a matter raised under the aforesaid section.]
