(8)Any other document or paper relating to the management of the estate or tenure.Given under my hand and seal of the Court this day ........ 19 .....CollectorNote. - Notice under Section 4(1) to be served when requisition under Section 40 has not been complied with within the time fixed in the said requisition.Any of the items (1) to (8) not required should be cancelled.Form DNotice Under Rule 15To,Name of Proprietor/Tenure holder with father's name and residence.Take notice that I .................. appointed as Compensation Officer by the State Government under Section 19 of the Bihar Land Reforms Act, 1950, shall proceed to determine the compensation payable to proprietors and tenure-holders, under Sections 19,20,21,22,23 and 24 of the Bihar Land Reforms Act, 1950 and you are hereby called upon to submit a return, giving the following particulars and information within a period of 30 days from the date of service of this notice.
