Section 3(3) in The Bihar Bhoodan Yagna Rules, 1955
(3)After a danpatra has been entered in the register, the Revenue Officer shall publish it in the following manner inviting objection, namely:-(a)a notice in Form II together with a copy of the danpatra shall be affixed at a conspicuous place in the village as well as in the office of the Gram Panchayat, if any, within whose local limits the donated land is situated:(b)copies of such notice shall also be served on the donor and on the committee.
