Section 12(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)Copies of the statement as finally published shall be certified under sub-section (1) of Section 11 and authenticated under sub-section [(2)] [Substituted by G.S.R. No. 5, dated 11.1.1981.] of the said section by the Collector by signing every page thereof ana by giving a certificate at the end that it is true copy of the statement as finally published and dating his signature thereunder in the following words-"Certified that this is a true copy of the statement finally published under sub-section (1) of Section 11 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962)."Collector under Bihar Act XII of 1962.Date-Place-
