Section 44 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
44. Preparation of Record of Rights.
- The State Government may, for the purposes of this Act, cause to be prepared and published a Record of Rights in accordance with the provisions contained in Chapter X of the Bihar Tenancy Act, 1885 (VIII of 1885), or under Chapter XII of the Chotanagpur Tenancy Act, 1908 (Ben. Act VI of 1908) or under the Santhal Parganas Settlement Regulations, 1872 (Reg. III of 1872) as the case may be.
