Section 13(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)Notice under sub-section (1) of Section 13 by a raiyat to an under-raiyat, not having right of occupancy, shall be sent in Form L.C. 7, and a copy thereof shall also be sent by registered post with an acknowledgement due, by the raiyat to the Collector within whose jurisdiction the land desired to be resumed is situated.
