Section 5A in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
5A. [ Publication of notice calling upon any land-holder or all landholders to submit return under sub-section 1 of Section 15A. [Inserted by S.O. 132-A, dated 14.11.1975.]
- The notice to be published by the State Government under sub-section (1) of Section 15-A shall be in Form L.C. - 1 A and the form of application offering to surrender land in excess of the ceiling area prescribed under Section 4 of the Act shall be in Form L.C.2A.]
