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 objections thereto namely:-(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.
