Section 8 in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
8. Preparation of up-to-date record-of-rights before consolidation.
(1)Save as provided in sub-section (2) as soon as may be after the publication of a notification under section 3 an up-to-date record-of-rights, in respect of all lands comprised in the notified area, together with a map shall be prepared in accordance with the provisions of Chapter X of the Bihar Tenancy Act, 1885 (Act VIII of 1885), or as the case may be, Chapter XII of the Chota Nagpur Tenancy Act, 1908 (Ben. Act VI of 1908) or the Santhal Parganas Settlement Regulation, 1872 (Regulation III of 1872); [or the Bihar Tenants Holdings (Maintenance of Records) Act, 1973 (Bihar Act 28 of 1975)] [Added by Bihar Act 35 of 19B2.]:Provided that the State Government may, by rules made in this behalf, make such modifications in the provisions of the said Acts and Regulation as may be necessary for the expeditious preparation of the record-of-rights.(2)Where in respect of lands comprised in the notified area, map and record-of-rights have been prepared and preliminarily or finally published under the provisions of Chapter X of the Bihar Tenancy Act, 1885 (Act VIII of 1885), or as the case may be, Chapter XII of the Chota Nagpur Tenancy Act, 1908 (Ben. Act VI of 1908) or the Santhal Praganas Settlement Regulation, 1872 (Reg. Ill of 1872) within [twenty] [Substituted for 'five' by Bihar Act 27 of 1975.] years preceding the date of publication of the notification under section 3, such map and record-of-rights shall be deemed to be up-to-date map and record-of-rights prepared under sub-section (1).
