Section 4 in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950
4. Service of notice to owner or occupier of land affected by notice of acquisition.
(1)As soon as may be after the publication of the notification under Section 4, the competent authority shall cause to be served a notice to the same effect in the prescribed form and in the prescribed manner on the owner of the land and also on the occupier where the owner is not in occupation of the land.(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).
