Section 3(1) in Bihar Emergency Cultivation & Irrigation Act, 1955
(1)If the Collector is satisfied, on such inquiry as he thinks fit, that any culturable land was lying fallow continuously for a period of two years ending with the 15th June of any year, on account of the inability or negligence of the occupier to cultivate the same, the Collector may settle the land, for the purpose of cultivation with a person, who has, in his opinion, the means to cultivate it and is willing to do so:Provided that where any culturable land has once been settled by the Collector under this sub-section, he shall before making a fresh settlement cause a notice to be served on the occupier to communicate to the Collector, within a period of thirty days from the date of the service of the notice whether such occupier wants to cultivate such land after the expiry of the period of settlement; and if the occupier fails to send any communication to the Collector within the said period of thirty days or informs the Collector that he does not want to cultivate the land, the Collector may settle the land again with any person under this sub-section.
