Section 2(f) in The Bihar Bhoodan Yagna Rules, 1955
(f)"grantee" means any person to whom land has been granted under sub-section (1) of Section 14 and is deemed to have been granted under sub-section (3) of Section 15; [and includes his heirs, assigns or successor in interest] [Renumbered by by notification no. 604 L.R., dated the 20th/21st January, 1963.]
