Section 7 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
7. Notice to be served on the land-holder or his guardian under Section 8.
(1)The notice to be served by the Collector under sub-section (1) of Section 8 on the land-holder or his guardian, where the land-holder is a minor or person of unsound mind, shall be in Form L.C.3.(2)Before imposing any fine under sub-section (2) of Section 8, the Collector shall cause another notice to be served on the person concerned in Form L.C. 4 and give him a reasonable opportunity of being heard and adducing evidence, if any, and consider the same.
