27. [ Enquiry and report by Collector. [Substituted by Bihar Act 4 of 1940.]
- Whenever any Collector has reason to believe that charge should be taken by the Court under clause (a) or (b) of sub-section (1) of Section 6 of the property of any person residing in his district or of the property of any proprietor of an estate lying wholly or partly within his district he shall make such enquiries as he may deem necessary and if satisfied that charge should be taken he shall make a report accordingly to the Court and the Court shall, on receipt of such report, make such order consistent with this Act as may seem to it expedient]
