(2)[ "The Authority which has passed the final order for settlement/ transfer/ assignment of Public Land, distribution of ceiling surplus land under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, distribution of purcha under the Bihar Privileged Person's Homestead Tenancy Act, 1947, purchase of raiyati land for Mahadalit families under the purchase policy of Raiyati Land under Mahadalit Development Plan, restoration of land to former raiyats or their descendants/Legal heirs under Land Acquisition Act, 1894, The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008 or Kosi (Restoration of Land to Raiyats) Act, 1951, grant of Bhoodan Land under Bhoodan Yajna Act, 1954 or grant of occupancy rights to a raiyat under the Bihar Tenancy Act, 1885, as the case may be, shall give notice of such order in From-VII to the Circle Officer of the area in whose jurisdiction the land is situated.] [Substituted by Amendment Rules, 2017.]
