Section 26(7) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(7)The final publication of the draft compensation assessment roll under subsection (5) of Section 23 shall be made in the manner laid down in sub-rule (3), and such application under sub-section (6) of the said Section shall be made in the manner prescribed in sub-rules (3) and (4).
