Section 12(3) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(3)Copy of the statement mentioned in sub-rule (1) shall be affixed on the notice board of-(i)the office of Collector,(ii)the office of Anchal Adhikari, and(iii)the office of the Gram Panchayat in whose jurisdiction the land or part thereof is situate.
