Section 15A(5) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(5)The order passed under sub-section (4) shall be subject to provisions contained in Section 11 relating to the final publication of the draft statement and the Collector shall, at the time of making final publication of draft statement under Section 11, make such alteration or modification in the order passed under subsection (4) as may be necessary.]
