Section 11(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(2)Copy of the draft statement and the notice is mentioned in sub-rule (1) shall also be affixed on the notice board of-(i)the office of the Collector,(ii)the office of the Anchal Adhikari,(iii)the office of the Gram Panchayat within whose jurisdiction the land or part thereof is situate.
