Section 24 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
24. Surrender of land by sub-lessee under Section 20(5) and subletting thereof by the Collector to another person.
(1)Application under subsection (5) of Section 20 by a sub-lessee who wishes to surrender the land sub-let to him under the said section shall be in Form in L.C. 17.(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.(3)When permission is given under sub-section (5) of Section 20, the Collector shall register the order in relevant columns of the register in Form L.C. 18.(4)In sub-letting the land on behalf of raiyat to another person for the remainder of the term of the original lease, the Collector shall, in consultation with the raiyat, have regard, as far as possible, to the order of preference laid down in sub-section (4) of Section 27 and shall pass an order, in writing, stating the name of the sub-lessee to whom the land is sub-let by him, the period for which it is sub-let and the rate of rent in kind/cash which shall be payable by the sub-lessee to the raiyat which shall not be higher than the previous rates except in cases where adequate reasons may exist.
