Section 47 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
47. Publication of the draft statement under Section 28 (6) of the Act.
- The draft statement to be published by the Collector under sub-section (6) of Section 28 of the Act shall also contain, besides the area and description of the land which the land holder has offered to surrender the area and description of the land if any, which he has donated to the Bhoodan Yagna Committee established under the Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954) or to Acharya Vinoba Bhave for the purpose of the Bhoodan movement on or after the twenty fifth day of December, 1960 and the provision of Rules 10, 11 and 12 shall as far as may be, apply to such statement.
