Section 11(6) in The Bihar Bhoodan Yagna Act, 1954
(6)[ The donation of the land in respect of which the Bhoodan Yagna Danpatra is superseded shall be cancelled and the right, title and interest of any person in such land before the date of the Yagna Danpatra shall not be affected in any manner.] [Renumbered by Bihar Act No. 14 of 1965.]
