Section 14(2) in The Bihar Bhoodan Yagna Act, 1954
(2)All grants shall be made as far as may be in accordance with the scheme of Bhoodan Yagna as may be prescribed;[Provided that in making grants of waste lands in the districts of Santhal Parganas which have vested in the Committee the principle prescribed for settlement of waste lands under Section 2.8 of the Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (Bihar Act XIV of 1949), shall be followed.] [Inserted by Bihar Act 14 of 1965, Section 9.]
