Section 11 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
11. [ Publication of the draft statement under Section 10(1). [Substituted by G.S.R. No. 5, dated 11.1.1981.]
(1)The draft statement in Form L.C. 5 together with a notice in Form L.C. 6 shall be published under sub-section (2) of Section 10 in the Official Gazette of the district and a copy thereof shall be served on the land-holder or land-holders concerned or on their guardian or guardians concerned, as the case may Le, by registered post with acknowledgement due.(2)Copy of the draft statement and the notice is mentioned in sub-rule (1) shall also be affixed on the notice board of-(i)the office of the Collector,(ii)the office of the Anchal Adhikari,(iii)the office of the Gram Panchayat within whose jurisdiction the land or part thereof is situate.(3)Where the land of land-holder is situate in more than one district copy of the draft statement and notice as mentioned in sub-rule (1) shall also be sent to the Collector of the district under whose jurisdiction the land is situate; who shall cause the said draft statement and notice to be affixed on the notice board of the office of the Anchal Adhikari and the office of the Gram Panchayat where the land or part thereof is situate.]
