Section 18 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
18. Declaration in writing to be made and filed by the transferee under Section 16 (2) (i) of the Act.
- The declaration in writing to be made and filed by the transferee under item (1) of sub-section (2) of Section 16 before the registering authority under the Indian Registration Act, 1908 (XVI of 1908) shall be in Form L.C. 12.
