Section 51A in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
51A. [ Procedure under clause (i) of sub-section (1) of Section 38. [Substituted by G.S.R., 5 dated 11.1.1981.]
(1)In case of summary acquisition under clause (i) of sub-section (1) of Section 38 the Collector shall send a notice in Form L.C. 28 to the person or persons concerned to show cause within thirty days of the receipt of the notice.(2)The notice mentioned in sub-rule (1) shall be sent to the person or persons concerned by registered post with acknowledgement due which shall be conclusive evidence of the service of the notice.(3)The notice mentioned in sub-rule (1) shall also be published in the Official Gazette of the district.]
