Section 12(4) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(4)Where the land of a land-holder is situated in more than one district copy of the statement mentioned in sub-rule (1) shall also be sent to the Collector of such other district where any portion of the land is situate, who shall cause the same to be affixed on the notice board of the Anchal Adhikari and the office of the Gram Panchayat where the land or part thereof is situate.
