Section 44 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
44. Settlement of land with individual.
- [(1) (i) Settlement of land under sub-section (1) [or sub-section 1(a)] [Substituted by G.S.R. 71, dated 29.5.1973.] of Section 27 shall be made by Collector in order of preference indicated in the said sub-section in consultation with the Block and Anchal Advisory Committee, as the case may be.(ii)An appeal against an order of settlement of land passed by a Collector shall lie to the Additional Collector or the Collector of the district and a revision to the Commissioner of Division whose order therein shall be final.][The Collector making the settlement under sub-rule (1) shall grant a parwana to settlee containing the relevant particulars with regard to the location and description of the land settled and rent fixed and it shall also contain a condition that the land so settled shall be heritable but not transferable.] [Substituted by G.S.R. 5, dated 11.1.1981.]
