Section 40 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
40. Register of adjustment in Form LCN (22).
(1)For the purpose of ensuring adjustment of the dues referred to in Rule 36, each Collector of the area concerned shall prepare and maintain a Register of adjustments in Form LCN (22) showing land-holder-wise, particulars of the land-holders interest as well as the various dues to be adjusted. This register should be kept up-to-date by ensuring that all dues, which are to be recovered are duly entered in the register.(2)The Collector shall make such enquiries as may be necessary for ascertaining the dues to be adjusted before payment is actually made.
