Section 44A in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
44A. [ [Added by G.S.R. 71, dated 29.5.1973.]
The land acquired or deemed to be acquired from Sugar Factories under the provisions of sub-clause (1) of clause (a) of sub-section (2) of Section 29 shall be managed by the Collector in such manner as the Government may direct from time to time.]
