Section 11(4) in The Bihar Bhoodan Yagna Act, 1954
(4)After holding the summary enquiry under sub-section (1) or after hearing the donor and the objector under sub-section (3), as the case may be, the Revenue Officer may supersede the Bhoodan Yagna Danpatra in whole or in part on any of the following grounds, namely:-(i)that the donor is incompetent to make a gift;(ii)that the title of the donor is defective;(iii)that the donor is not a person entitled to donate the land under the provisions of Section 10 or Section 12.
