Section 12(5) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(5)The Collector shall also send one copy of the statement mentioned in sub-rule (1), within seven days of its publication, to the Revenue and Land Reforms Department for information.] [Substituted by G.S.R. No. 5, dated 11.1.1981.]
