Section 46 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
46. Checking of information.
- The information given by or on behalf of the land holder under sub-section (2) or clause (i) of sub-section (5) or the information obtained by the Collector under sub-section (4) of Section 28, shall be checked in the manner prescribed in Rule 8.
