Section 10(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(1)On the basis of the information given by or on behalf of the land-holder under Sections 6, 8, 9, or the information obtained by the Collector under Section 7, checked in the prescribed manner, the Collector shall cause a draft statement to be prepared showing the following particulars:(a)the area and description of:(i)each class of land held by the land-holder and the land selected by him which he desires to be included within his ceiling area;(ii)orchards held by him and the orchards in compact blocks which he desires to retain;(iii)homestead land and the pucca structures including the land necessary for the use and enjoyment of such structures; held by him on the date of commencement of this Act; and such land, pucca structures including land necessary for the use and enjoyment of the pucca structures which he desires to retain.(b)area and description of land of each of the categories in clause (a) which is allowed by the Collector to be held and retained by the landholder under Section 5;(c)the area [x x x] [Omitted by Act 55 of 1982.] description of the land which is in excess of the limit permissible under Section 5 and which the land-holder is not entitled to hold or retain under this Act (hereinafter to be called the 'surplus land');(c1)[ the area and description of land transferred by the landholder in accordance with or in contravention of the provisions of clause (ii) of sub-section (1) of Section 5; [Inserted by Act 55 of 1982.](c2)the substance of finding of the Collector under clause (iii) of subsection (I) of Section 5;(c3)the substance of the recommendation and order regarding exemption under Section 29; and](d)any other particular which may be prescribed.
