Section 24(4) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(4)In sub-letting the land on behalf of raiyat to another person for the remainder of the term of the original lease, the Collector shall, in consultation with the raiyat, have regard, as far as possible, to the order of preference laid down in sub-section (4) of Section 27 and shall pass an order, in writing, stating the name of the sub-lessee to whom the land is sub-let by him, the period for which it is sub-let and the rate of rent in kind/cash which shall be payable by the sub-lessee to the raiyat which shall not be higher than the previous rates except in cases where adequate reasons may exist.
