Section 27(2a) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(2a)[ The State Government may, if it considers necessary, set apart such surplus land or portion thereof as is acquired under Section 15 or Section 15-A, if such surplus land or portion thereof is required for purposes connected with, or anciliary to, the scheme of agrarian reforms including the improvement of rural economy or promotion of rural welfare or any other public purpose and the same, shall not be used for agricultural purposes.] [Substituted by Act 7 of 1978.]
