6A. [ Written undertaking to the State Government under Section 12 foregoing compensation [including ad-interim payment] payable in respect of vested lands. [Inserted by Notification No. 8916 L.R. dated the 9th November, 1956.]
- An undertaking to the State Government in writing under section 12 by a proprietor or a tenure-holder foregoing compensation (including ad-interim payment) payable in respect of the lands vested in the State under the Bihar Land Reforms Act, 1950 be in Form VI.]
