Section 10 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
10. Preparation of draft statement.
(1)On the basis of the information given by or on behalf of the land-holder under Sections 6, 8, 9, or the information obtained by the Collector under Section 7, checked in the prescribed manner, the Collector shall cause a draft statement to be prepared showing the following particulars:(a)the area and description of:(i)each class of land held by the land-holder and the land selected by him which he desires to be included within his ceiling area;(ii)orchards held by him and the orchards in compact blocks which he desires to retain;(iii)homestead land and the pucca structures including the land necessary for the use and enjoyment of such structures; held by him on the date of commencement of this Act; and such land, pucca structures including land necessary for the use and enjoyment of the pucca structures which he desires to retain.(b)area and description of land of each of the categories in clause (a) which is allowed by the Collector to be held and retained by the landholder under Section 5;(c)the area [x x x] [Omitted by Act 55 of 1982.] description of the land which is in excess of the limit permissible under Section 5 and which the land-holder is not entitled to hold or retain under this Act (hereinafter to be called the 'surplus land');(c1)[ the area and description of land transferred by the landholder in accordance with or in contravention of the provisions of clause (ii) of sub-section (1) of Section 5; [Inserted by Act 55 of 1982.](c2)the substance of finding of the Collector under clause (iii) of subsection (I) of Section 5;(c3)the substance of the recommendation and order regarding exemption under Section 29; and](d)any other particular which may be prescribed.(2)[ The draft statement shall be published in the Official Gazette of the district and at such places, and in such manner, as may be prescribed:Provided that a copy of the draft statement shall be served on the land-holder or land-holders concerned or on their guardian or guardians, as the case may be, by registered post with acknowledgement due which shall be conclusive evidence of the service of such notice.(3)Any objection to the draft statement in respect of the matters specified in clauses (a), (b), (c) and (d) of sub-section (i) received within 30 days of the publication of the draft statement or service thereof under sub-section (2), whichever is later, preferred by any person having any claim or interest in said matters shall be considered by the Collector who shall, after giving the parties a reasonable opportunity of being heard and adducing evidence, pass such orders as he thinks fit:Provided that the Collector may on any application made by the land holder or a person having claim or interest in the land, extend the period of filing objection by another fifteen days.] [Substituted by Act 55 of 1982.]
