Section 28(6) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(6)(i)On the basis of the information given by or on behalf of the land-holder under sub-section (2), or clause (i) of sub-section (5), or the information obtained by the Collector under sub-section (4), checked in the prescribed manner, the Collector shall cause a draft statement to be published containing the area and description of the land which the land-holder has offered to surrender and such other particulars as may be prescribed.(ii)The provisions of sub-section (2) and sub-section (3) of Section 10 and Section 11 shall apply mutatis mutandis to such statement.
