Section 13(4) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(4)The order of the Collector under sub-section (3) shall be in writing and shall state the ground on which it is made and where the application is allowed in whole or in the part, it shall direct that the order shall take effect from the 15th day of May, of the year next following the date of the order.
