Section 4(2) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950
(2)The giving of public notice under the provisions of Section 4 of the Land Acquisition Act, 1894, for the acquisition of land for the purposes specified in subsection (1) of Section 3, before the commencement of this Act, shall be deemed to be a service of notice under sub-section (1).
