Section 7(1) in The Bihar Bhoodan Yagna Rules, 1955
(1)Any order confirming a danpatra in whole or in part, under sub-section (4) of Section 11 shall clearly specify the land in respect of which the danpatra has been confirmed and in respect of which it has been superseded.[x x x x] [Omitted by notification no. 604 L.R., dated the 20th/21st January, 1960.]
