Section 18(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(1)If, after the commencement of this Act, any person, either by himself or through any other person acquires by inheritance, bequest or gift, or by alluvial action, any land which, together with the land, if any, already held by him anywhere in the State, exceeds in the aggregate the ceiling area,then he shall, within ninety days of such acquisition by inheritance, bequest or gift, and within six months thereof by alluvial action, submit to the Collector a return by registered post, with acknowledgement due, giving the particulars specified below and selecting the land he desires to retain:-(i)the area and description of such land;(ii)the date of the acquisition;(iii)the manner of the acquisition and the particulars of the documents, if any, under which such acquisition was made;(iv)name and description of the person who held the land before the acquisition;(v)total area of land held any where in the State by the person in whose favour the acquisition is made; and(vi)any other particulars which may be prescribed.
