Section 2(f) in The Bihar Bhoodan Yagna Rules, 1955
(f)"grantee," means any person to whom land has been granted under subsection (1) of Section 14 or is deemed to have been granted under subsection (3) of Section 15; and includes his heirs, [assigns or successor in interest] [The Bhoodan Yagan Rules, 1955 have been framed under section 25 of the Bihar Bhoodan Yagna Act, 1954 (Bihar Act, 22 of 1954) see Notification No. 55-L. R., dated the 21st October, 1955.];
