Section 6(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)If the lands of a land-holder are situate within the jurisdiction of more than one Collector, the land-holder or his guardian, where the land-holder is a minor or a person of unsound mind, shall file in duplicate his return under Section 6 or information under Section 9 before the Collector within the limits of whose jurisdiction he ordinarily resides and shall also send a copy of the return to the Collector or Collectors of the area in which his remaining lands are situate intimating him or them the place where the original return has been filed and the district where the major portion of the land of the land-holder is situate.
