Section 54 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
54. Supervision and control by the Collector of the district, the Commissioner of the division, the Board of Revenue and the State Government.
- Except as otherwise provided by law or by the Act or the these Rules, all proceedings and orders of the Collector passed in the discharge of any duty imposed upon them by or under the Act or these Rules, shall be subject to the supervision and control of the Collector of the district, the Divisional Commissioner, the Board of Revenue and the State Government.
