Section 6 in Bihar Privileged Persons Homestead Tenancy Rules, 1948
6. [ Issue of general notice to the landlords. [Rules 6 to 13 inserted by G.S.R. 22, dated 25.2.1971.]
- As soon as may be after the commencement of the Bihar Privileged Persons Homestead Tenancy (Amendment) Act, 1970 (Bihar Act IX of 1970). The Collector shall publish a notice in Form "H" calling upon all the landlords of the privileged tenants whose lands are likely to be acquired by the State Government to submit a return in Form "I" within sixty days from the date of issue of the notice or within such period as may be allowed by the Collector, for payment of compensation.
