Section 11(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(2)[] [Sub-section (2) omitted & (3) renumbered as (2) thereof by Act 55 of 1982.] Copies of such statement duly authenticated in the prescribed manner shall be sent by the Collector within such period to such authority or authorities; as may be prescribed.
