Section 8(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)The Collector receiving the original returns under Sections 6 or 8 or the information under Section 9 and the Collectors receiving copies thereof under Rule 6 shall call upon the Anchal Adhikari/ Circle Officer/ Block Development Officer/ Project Executive Officer of the area concerned, in whose jurisdiction the lands are situate, to make verification and to send to him a report after verification and he shall comply with the requisition accordingly; and thereafter the same shall be further checked, and verified by the Collector having jurisdiction over the area concerned with reference to up-to-date rent receipt and other relevant revenue records including the records-of-right maintained by the Collector. The Collector before whom copies of returns or information have been filed, shall after such verification, transmit such reports to the Collectors within whose jurisdiction the major portion of the land of the land-holder is situate.
