Section 45 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
45.
(1)On the publication of the notification under sub-section (1) of Section 28, the Collector shall issue a general order in Form LC 26 which shall, besides being published in the manner prescribed in sub-section (3) of Section 6, shall also be published by sending a copy thereof by registered post with acknowledgement due to the land-holder or land-holders who may be owning land in the area notified but may be residing outside such area.(2)The land holder shall submit a return in Form LC 27 in triplicate to the Collector within a period of ninety days with effect from the date of publication of the general order in the manner prescribed in sub-section (1) of Section 6, or in case of land-holder residing outside such area from the date of receipt of the notice of registered post.
