Section 14(2) in The Bihar Private Forest Act, 1947
(2)[ The Collector shall send a copy of the notification referred to in subsection (1) by registered post, with acknowledgement due, to the landlord recorded in the record-of-rights finally published under any law for the time being in force, or] [Section 14 re-numbered as (1) there of and sub-section (2) & (3) Inserted by Act 1 of 1950.] in case such landlord has ceased to have any interest in the forest before the date of the said notification, to his successor-in-interest, if any, known to the Collector.
