Section 28(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(2)(i)On the publication of the notification under sub-section (1), the Collector shall, by general order published in the manner prescribed in sub-section (3) of Section 6, and in such other manner, if any, as may be prescribed call upon all land-holders holding land in the said area which together with any other land held by him anywhere else in the State exceeds one acre to surrender to the State-(a)one-twentieth of the total area held by him in the area notified, if the total area held by him throughout the State exceeds one acre but does not exceed five acres;(b)one-tenth of the total area held by him in the area notified, if the total area held by him throughout the State exceeds five acres but is less than twenty acres;(c)one-sixth of the total area held by him in the area notified, if the total area held by him throughout the State is twenty acres or more; and for that purpose to submit such return within such time as may be prescribed:Provided that any area of land which the land-holder has donated to the Bhoodan Yagna Committee established under the Bihar-Bhoodan Yanga Act, 1954 (XXII of 1954) or to Acharya Vinoba Bhave for the purposes of the Bhoodan Movement on or after the twenty-fifth day of December, 1960. shall be set off towards the area which the land-holder is required to surrender to the State under the provisions of this Chapter:Provided further that the land required to be surrendered under clause (a) shall not exceed such limit as to leave less than one acre of land with the landholder, and the land required to be surrendered under clause (b) or (c) shall not exceed such limit, as to leave with the land-holder an area of land smaller than the maximum area permitted to be retained after surrender under clause (a) or (b) respectively.(ii)A land-holder holding land in the area notified and also holding land outside such area anywhere in the State shall be entitled to surrender the required area out of his land situate at any place in the State.(iii)If the land-holder is a minor or a person of unsound mind,the return required under this section shall be submitted by his guardian.
