Section 5 in Bihar Privileged Persons Homestead Tenancy Rules, 1948
5.
(1)The Collector shall either himself make local enquiry or have such inquiry made by any responsible officer not below the rank of a Circle Inspector or Welfare Inspector and satisfy himself as to the correctness or otherwise of the contents of such applications.(2)The enquiring officer shall issue a notice in Form F to all the interested parties intimating the date on which the inquiry shall be made and directing parties to produce all the evidence in their possession in support of or against the application.(3)The enquiring officer shall make a record of the evidence produced before him and, if he is not the Collector, submit his report to the Collector.(4)The Collector shall after hearing the parties on all points arising out of the application pass such order as to him seems to be just and proper.(5)The Collector shall prepare a record of homestead held by privileged tenant in Form G. The main record shall be maintained in the office of the Collector and a copy of the record bearing the signature and seal of the Collector shall be made over to the landlord and the privileged tenant.
