Section 4 in The Land Acquisition (Bihar Amendment) Act, 1960
4. Amendment of Section 4 of Act I of 1894.
- In Section 4 of the said Act, -(a)for sub-section (1), the following sub-section shall be substituted, namely :-(1)Whenever it appears to the appropriate Government or the Collector that land in any locality is needed or is likely to be needed for any public purpose, a notification to that effect shall be published at the office of the Collector, at the office of the Sub-divisional officer, at the offices of the smallest revenue administrative unit and Gram Panchayat, if any constituted under the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948) and at some conspicuous place in the village in which the land is situated; and the Collector shall cause copies of the notification to be served on all persons known or believed to be interested in the land.Explanation. - For the purposes of this section the expression 'smallest revenue administrative unit' shall mean the revenue administrative unit next below that of a sub division whether known for the time being, as N. E. S. Block, Circle Anchal or otherwise"; and(b)in sub-section (2), after the words "such Government", the words "or the Collector" shall be inserted.
