Section 27 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
27. Claims of mortgagees or charge-holders on surplus land under Section 25(1).
- A claim by mortgagee or charge-holder under sub-section (1) of Section 25 shall be prepared by means of application in Form L.C. 24, verified by the applicant or his duly authorised agent in the manner prescribed for the implication of plaint under the Code of Civil Procedure, 1908 (Act V of 1908) and shall be filed in quadruplicate before the Collector in whose jurisdiction the land which is subject to mortgage or charge is situate.
