Section 13(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(2)Application by or on behalf, of the raiyat for ejectment of under-raiyat under Section (2) of Section13 shall be made in Form L.C. 8 by the raiyat or his guardian, if he is a minor or a person of unsound mind, to the Collector having jurisdiction over the area concerned.
