- Any person [or village community, Gram Panchayat, or a Co-operative Society organised by the Committee] [Inserted by Bihar Act 15 of 1959.] to whom land has been granted under Section 14 or is deemed to have been granted under sub-section (3) of Section 15 shall [at the instance of the Committee] [Inserted by Bihar Act 15 of 1959.] be recorded as a Bhoodan tenant in the rent-roll of the landlord and such rent-roll shall include the following particulars, namely:-(i)the area and description of the land;(ii)the name of the Bhoodan tenant;(iii)the amount of rent of the land fixed by the Revenue Officer by distribution of rent or otherwise;(iv)the mode in which the rent has been fixed;(v)the mode in which the Bhoodan tenant belongs;(vi)the name of the landlord; and(vii)any other particulars that may be prescribed;Explanation. - For the purposes of this section, "landlord" means a person immediately under whom a [Bhoodan tenant] [Substituted by Bihar Act 15 of 1959.] holds and includes the State Government.
