Section 24(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(2)On receipt of such application, the Collector shall issue a notice to the raiyat concerned to appear before him in his court on a date to be specified in the notice to state whether he has any objection to the proposed surrender being allowed, and after considering the application of the sub-lessee and the objection of the raiyat, if any, he shall pass necessary orders.
