Section 28(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)On receipt of the statement of claim the Collector shall serve a notice in Form L.C. 25 on the land-holder concerned together with a copy of the statement of claim filed by the mortgagee or the charge-holder and call upon the land-holder to file a written statement within fifteen days of the service of the notice or such further time as the Collector may allow.
