Section 6 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
6. Public notice upon certain land holders to submit returns.
- [As soon as may be, after the commencement of Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1972, the State Government shall cause to be published a notice in the manner laid down in sub-section (3) calling upon all the land holders of the State who hold land in excess of the ceiling area, anywhere in the State to submit to the Collector of the district where they ordinarily reside, within thirty days of the date specified in the notice, a return containing the following particulars, namely:-] [Substituted by Act 1 of 1973.](i)the total area and description of land held by the land-holder any where in the State.(ii)if the land-holder is a raiyat, the names and description of his under raiyats and the description of land held by them under him, anywhere in the State;(iii)the particulars of legal proceedings, if any, in respect of the land held by the land-holder pending on the date of submission of the return;(iv)encumbrances on the land, if any, with their full particulars; and(v)any other particulars that may be prescribed.[Provided that the Collector may, on an application made by the land holder, extend the period specified in such notice for submission of the return by a period not exceeding thirty days] [Substituted by Act 1 of 1973.](2)If the land-holder is a minor or a person of unsound mind, the return required under sub-section (1) shall be submitted by his guardian.(3)[ The substance of the notice shall be published in the Official Gazette and in not less than three issues of at least two Newspapers having circulation in the State of Bihar.(4)Where the land-holder or the guardian mentioned in sub-section (2), as the case may be, fails to submit the return required under sub-section (1) without sufficient cause, the Collector may, after giving him a reasonable opportunity of being heard and adducing evidence, impose a fine which may extend to five hundred rupees.] [Substituted by Act 1 of 1973.]
