Section 20(5) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(5)(i)If any sub-lessee wishes to surrender the land sub-let to him under this section, he shall submit an application to the Collector and the Collector shall, if he is satisfied that the proposed surrender is being made voluntarily, accord permission thereto and register the same in the prescribed manner:Provided that soon after the application is received by the Collector shall, in consultation with the raiyat, sub-let the land on behalf of the raiyat to another person for the remainder of the term of the original lease and until such settlement is made by the Collector the surrender shall not take effect.(ii)No document purporting to surrender the land shall be registered by the registering authority under the Indian Registration Act, 1908 (XVI of 1908), unless the document is accompanied with the permission of the Collector approving the surrender.
