Section 40(3) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(3)All rules made under this section shall be laid for not less than fourteen days before the State Legislature as soon as possible after they are made, and shall be subject to such modification as the State Legislature may make during the session in which they are so laid.Notifications[No. A/T-1061/57-7747-R dated 26th September, 1957. - In exercise of the powers conferred by sub-section (3) of section 1 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (Bihar Act XXII of 1956) the Governor of Bihar is pleased to appoint the 15th day of September, 1957 as the date on which the said Act shall come into force in the district of Patna, Muzaffarpur, Bhagalpur and Ranchi.][No. A/T-1051/57-7445 R-dated 18/19th September, 1957. - In exercise of the powers conferred by sub-section (4) of section 2 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (Bihar Act XXII of 1956) the Governor of Bihar is pleased to appoint the Director of Land Records and Surveys, Bihar, to be the Director of Consolidation, Bihar, to discharge all or any of the functions of the Director Consolidation under the said Act.]No. A/T-1051/57-7446, dated 1 C/19th September, 1957. - In exercise of the powers conferred by sub-section (1) of section 34 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (Bihar Act XXII of 1956), the Governor of Bihar is pleased to delegate the powers or functions of the State Government under sub-section (2), (3) and (5) of section 30 of the said Act to all the Collectors of the districts within the.local limits of their respective jurisdictions.
