70A. [ Opening of a separate account in respect of any interest vested in the State. [Inserted by Bihar Act 35 of 1953.]
- Notwithstanding anything were contained in Section 70, when the proprietor making an application under that section is the State of Bihar, the Collector shall on being satisfied that such interest has vested in the State under any provision of the Bihar Land Reforms Act, 1950 (Bihar Act 30 of 1950), open a separate account with that State with effect from the date of such vesting.When a separate account has been opened for the State of Bihar the Collector shall cause to be published a notice to the effect in the manner prescribed in Section 49; and in the event of any objection made in writing by any recorded co-sharer, within sixty days of the publication of the notice, the Collector shall consider the objection and after such inquiry as may be necessary pass such orders as he thinks fit.]
