Section 27(1a) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(1a)[ The remaining fifty (50) per cent of the land acquired or deemed to be acquired by the State Government under this Act shall, subject to Rules made under this behalf, be settled by the Collector with women belonging to categories mentioned in sub clause (i), (ii), (iii), (iv) of sub-section (1) of Section 27,] [Inserted vide section 2 of Amendment Act 11 of 2009.]
