Section 10(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(2)[ The draft statement shall be published in the Official Gazette of the district and at such places, and in such manner, as may be prescribed:Provided that a copy of the draft statement shall be served on the land-holder or land-holders concerned or on their guardian or guardians, as the case may be, by registered post with acknowledgement due which shall be conclusive evidence of the service of such notice.
