Section 25(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)Application by an under-raiyat under sub-section (1) of Section 22 for being allowed to retain any surplus land in respect of which he is an under-raiyat shall be filed in Form L.C. 19 before the Collector within a period of three months with effect from the date on which the land is declared to be surplus land or within such further period as may be allowed by the Collector.
