Section 18(1) in The Bihar Bhoodan Yagna Act, 1954
(1)If any land, which has vested in the Committee under the provisions of this Act, is a portion of a holding, the Revenue Officer shall, on the application of the Committee or any person to whom such land has been granted, [or on his own motion] [Inserted by Bihar Act No. 14 of 1965.] divide the holding and distribute the rent payable in respect thereof in such manner as he deems fair and equitable [* * *] [Omitted by Bihar Act No. 14 of 1965.]:Provided that before making any order under this sub-section, the Revenue Officer shall hear the parties and make such inquiry as may be necessary.
