- If the application be for registration otherwise than as manager appointed as mentioned in the last preceding Section, and if it sets forth circumstances which would justify the Collector in registering the name of the person whose name is required to be registered, or if after further inquiry the Collector considers that such circumstances exist, he shall issue a notice requiring all persons who object to the registration of the name of the person whose name is required to be registered, or who dispute the character or extent of the interest in respect of which it is required to be registered, to give in a written statement of their objections, and to appear on a day to be specified in such notice, not being less than one month from the date of the publication thereof:[Provided that if the application be for the registration of the name of the State of Bihar and the Collector is satisfied that the estate or revenue-free property or any interest therein has vested in the State under any provision of the Bihar Land Reforms Act, 1950 (Bihar Act 30 of 1950) no such notice shall be issued; but the Collector shall after registering the name of the State of Bihar in the Register cause to be published a notice in the manner prescribed in Section 49, and in the event of any objection made in writing within sixty days of the publication of the notice, by any person, who objects to the registration of the name of that State or who disputes the character or extent of the interest in respect of which the State has been registered, the Collector shall consider the objection and after such inquiry as may be necessary pass such orders as he thinks fit.] [Added by Bihar Act 35 of 1953.]
