28. Collector, after inquiry, may make change in register.
- Whenever it shall come to the notice of the Collector that any change has occurred which affects any entry in his registers, and renders necessary any alteration therein, the Collector, after making such inquiry as may be necessary, shall make such alteration:Provided that notice shall be given to the recorded proprietors and managers of any estate or revenue-free property before any change is made in any way affecting such estate or property, and to every person whose name the Collector is about to register as proprietor or manager of any estate or revenue-free property, before such registration is affected; and any objections which may be made to the proposed change or registration shall be duly considered by the Collector before he orders such change or registration to be made.[The notice required under this Section shall be served in the manner prescribed by Section 50] [Added by Beng. Act 2 of 1906.]:[Provided further that, in case where the alteration relates to the registration of the name of the State of Bihar in respect of any estate or revenue-free property or any interest therein which has vested in the State under any provision of the Bihar Land Reforms Act, 1950 (Bihar Act 30 of 1950) no such notice shall be given; but the Collector shall after registering the name of the State of Bihar in the register cause to be published a notice in the manner prescribed in Section 49, and in the event of any objection made in writing within sixty days of the publication of the notice by any person, who objects to the registration of the name of that State or who disputes the character or extent of the interest in respect of which the State has been registered, the Collector shall consider the objection and after such inquiry as may be necessary pass such orders as he thinks fit.] [Inserted by Bihar Act 35 of 1953.]
