Section 55(4) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(4)Where a question arises as to whether any person is or is not the legal representative of the deceased land-holder, such question shall be determined by the Collector or the appropriate authority.]The Schedule[Form L.C. 1] [Substituted by G.S.R., 5 dated 11.1.1981.]Public NoticeForm of the public notice to be published under sub-section (1) of Section 6 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962) by the State Government calling upon the land-holder holding land in excess of the ceiling are any where in the State to submit a return containing particulars of land held by them.[See Rule 5 (1)]Notice is hereby publicly given under sub-section (1) of Section 6 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962) as amended by the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1972 to all land holders in all districts of the State holding land anywhere in the State of Bihar in excess of the ceiling area, to submit within thirty days of this date, the day of 200 a return to the Collector of the District in which they ordinarily reside in the Form L.C. 2.If the land-holder is a minor or a person of unsound mind the return required above shall be submitted by his guardian.Notice is hereby further given that if the land-holder or where the land holder is a minor or person of unsound mind, his guardian, fails to submit the return without sufficient cause within the period specified above, he shall render himself liable to fine which may extend to five hundred rupees.Signature and designation of the Officer signing the noticeForm L.C. 1-A.Public NoticeForm of the Public Notice to be published under sub-section (1) of Section 15A of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962) by the State Government calling upon the land-holders holding land in excess of the ceiling area anywhere in the State and willing to surrender their surplus land voluntarily to submit a return containing particulars of land held by them.Notice is hereby publicly given under sub-section (1) of Section 15A of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962) to Shri ......... son/daughter/wife of ................. resident of village .............. P.S............ Anchal ............. Sub-division ............District /all landholders in all district of the State holding land anywhere in the State of Bihar in excess of the Ceiling Area to submit within........ days of the publication of this notice, a return to the Collector of the district in which he/ they ordinary resides in Form L.C. 2A.If the land-holder is minor or a person of unsound mind the return required above shall be submitted by the guardian.By order of the Governor of Bihar,Signature and designation of theofficer signing the notice.[Form L.C. 2] [Substituted by G.S.R. 71 dated 29.5.1973.][See Rule 5(2)]Form of return to be submitted by the land-holder holding land in excess of the ceiling area in pursuance of the notice under Section 6 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962).ToThe Collector of........... District........................... Station.Sir,Whereas a public notice has been published under Section 6 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962) by the State Government, calling upon all landholders holding land anywhere in the State of Bihar in excess of the Ceiling Area to submit to you as Collector under the Act of ............. District, a return in the prescribed proforma L.C. 2 & L.C. 3 within thirty days of date, namely, the ............. day of .................. 200 ............... as specified in the said notice.Now therefore, I .................. authorised Agent, of .................. son/daughter/wife of ............. guardian of the minor/person of unsound mind. Shri. .......... resident of village/town .................. police station .................. particulars in respect of all the land held by me anywhere in the State in the accompanying statement in Annexures I and II and also claim that my land detailed in Annexure II should be exempted from the provisions of Section 5 under items (i), (iv), (v), (vi), (vii) of clause (b) of subsection (1) of Section 29 or under items (i), (ii) of sub-section (2) of Section 29 for the reasons given therein.I enclose true copies of the following documents :-(i)Rent receipts.(ii)Hukumnama or Patta for settlement of the land or any relevant entry from the rent roll.(iii)Deed, registered/unregistered regarding transfer, exchange, lease mortgage, bequest, gift, agreement, settlement, etc., certified copy/ copies of judgement/judgements of any Court/Courts.(iv)Court's decree/decrees in Case no. .................. of .................. versus .................. dated ......(v)..........(vi).........Yours faithfullySignature(Name in block letters)Land-holder/Guardian of theLand-holder, father's nameAnnexure I To Form L.C. 2Form of particulars to be furnished village-wise by or on behalf of the landholder under Section 6 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962) along with Form L.C. 2.Name of the land-holder.................son/daughter/wife of.........resident of village/........... P.S........ P.O............ Police-station Anchal.............. Sub-division District...............
