Section 12 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
12. Certification and authentication of the statement finally published under Section 11.
(1)Copies of the statement as finally published shall be certified under sub-section (1) of Section 11 and authenticated under sub-section [(2)] [Substituted by G.S.R. No. 5, dated 11.1.1981.] of the said section by the Collector by signing every page thereof ana by giving a certificate at the end that it is true copy of the statement as finally published and dating his signature thereunder in the following words-"Certified that this is a true copy of the statement finally published under sub-section (1) of Section 11 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962)."Collector under Bihar Act XII of 1962.Date-Place-(2)[ Copy of the statement mentioned in sub-rule (1) shall be published in Official Gazette of the district and a copy thereof shall be served on the land-holder and land-holders concerned or on their guardian or guardians concerned as the case may be, by registered post with acknowledgement due.(3)Copy of the statement mentioned in sub-rule (1) shall be affixed on the notice board of-(i)the office of Collector,(ii)the office of Anchal Adhikari, and(iii)the office of the Gram Panchayat in whose jurisdiction the land or part thereof is situate.(4)Where the land of a land-holder is situated in more than one district copy of the statement mentioned in sub-rule (1) shall also be sent to the Collector of such other district where any portion of the land is situate, who shall cause the same to be affixed on the notice board of the Anchal Adhikari and the office of the Gram Panchayat where the land or part thereof is situate.(5)The Collector shall also send one copy of the statement mentioned in sub-rule (1), within seven days of its publication, to the Revenue and Land Reforms Department for information.] [Substituted by G.S.R. No. 5, dated 11.1.1981.]
