Section 23 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
23. Application by raiyat under Section 20(4) for ejectment of sub-lessee.
- Application under sub-section (4) of Section 20 shall be made in Form L.C. 16 within a period of thirty days from the date of accrual of cause of action for ejectment under sub-section (3) of the Section.
