Section 3(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(2)A copy of every such notice or order shall be affixed to the notice board of the office of the Collector, [Anchal Adhikari and Gram Panchayat] [Substituted by G.S.R. No. 5, dated 11.1.1981.] within whose jurisdiction the land or part thereof to which the notice or order relates is situated.
