Section 45(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(2)The land holder shall submit a return in Form LC 27 in triplicate to the Collector within a period of ninety days with effect from the date of publication of the general order in the manner prescribed in sub-section (1) of Section 6, or in case of land-holder residing outside such area from the date of receipt of the notice of registered post.
