Section 10 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
10. Preparation of draft statement under sub
- section (1) of Section 10. - After the return of the information given by or on behalf of the land-holder under Sections 6, 8 or 9 or the information obtained under Section 7 has been checked and verified in the manner prescribed in Rule 8, and the lands exempted from the operation of Section 5 have been declared under Rule 9, the Collector shall cause a draft statement to be prepared in Form L.C. 5.
