Section 4(f) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(f)[ forty-five acres equivalent to 18.211 hectares of hilly, sandy, forest land, even land perennially submerged under water or other kind of land none of which yield paddy, rabi or cash crops (hereinafter referred to as Class VI land).] [Substituted by Ordinance 22 of 1982.]
