Section 12(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(2)[ Copy of the statement mentioned in sub-rule (1) shall be published in Official Gazette of the district and a copy thereof shall be served on the land-holder and land-holders concerned or on their guardian or guardians concerned as the case may be, by registered post with acknowledgement due.
