Section 11(5) in The Bihar Bhoodan Yagna Act, 1954
(5)If the Bhoodan Yagna Danpatra is not superseded in whole or in part under sub-section (4), the Revenue Officer shall confirm it in whole and if it is superseded in part, he shall confirm it in respect of the part which is not superseded.] [Existing sub-section (1) to (4) substituted and (5) to (7) renumbered as (6) to (8) by Act 14 of 1965.]
