Section 14(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)The application referred to in sub-section (5) of Section 13 shall be made within a period of thirty days of the date from which the order of the Collector under subsection (4) of Section 13 takes effect:Provided that any such application may be permitted to be made at any time after the aforesaid period of thirty days if the Collector is satisfied that the applicant was prevented by sufficient cause from filing the application within such period.
