Section 12(2) in The Bihar Bhoodan Yagna Act, 1954
(2)After and such Bhoodan Yagna Danpatra is confirmed in respect of any land comprised in any such estate or tenure then notwithstanding anything contained in the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), such land shall be excluded from such estate or tenure for purposes of assessment and payment or compensation under that Act and the provisions of Section 13 shall apply to such land].
