Section 22 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
22. Sub-letting.
- The information to be given by the raiyat under sub-section (1) of Section 20 shall be in Form L.C. 12 and shall be sent in duplicate, by registered post with an acknowledgement due to the Collector or the Executive Committee of the Gram Pancbayat established under the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948) within the local limits of whose jurisdiction the land is situate or shall be submitted either personally by the raiyat or through an agent in the office of the Collector or the Executive Committee who shall grant a receipt in acknowledgement thereof:Provided that where a raiyat claims to sub-let under the proviso to Section 20 he shall also submit along with the information in Form L.C. 15 a certificate signed by any member of the Executive Committee of the Gram Panchayat or by any gazetted officer in support of such claim.
