(3)A copy of the statement in Form VI shall be sent to the Collector of the district, the Anchal Adhikari, the Gram Panchayat concerned and the Bihar Bhoodan yagna Committee established under Section 3 of the Bihar Bhoodan Yagna Act, 1954, (Bihar Act XXII of 1954) or to any other person or authority as the Chairman deems necessary, inviting objections or suggestions, if any, for the correction of the aforesaid statement within thirty days of the receipt of such statement.
