Section 6 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
6. [ Place where the returns under Sections 6 or 8 shall be filed or information under Section 9 shall be given by or on behalf of the landholder. [Substituted by G.S.R. No. 5, dated 11.1.1981.]
(1)If the lands of a land-holder are situate within the jurisdiction of more than one Collector, the land-holder or his guardian, where the land-holder is a minor or a person of unsound mind, shall file in duplicate his return under Section 6 or information under Section 9 before the Collector within the limits of whose jurisdiction he ordinarily resides and shall also send a copy of the return to the Collector or Collectors of the area in which his remaining lands are situate intimating him or them the place where the original return has been filed and the district where the major portion of the land of the land-holder is situate.(2)The Collector receiving the original return and the Collector or Collectors receiving copies of the return shall, after getting the return duly verified under Rule 8, send all relevant papers and information about the lands of the land-holder to the Collector within whose jurisdiction the major portion of the lands are situate where all subsequent proceedings shall be taken.(3)If the land-holder has not filed his return in response to the notice under Section 6 and a notice to file return under Section 8 has been served upon him, the land-holder shall file his return before the Collector who has issued the notice and a copy of the return shall also be sent to the Collector within whose jurisdiction any portion of the land of the land-holder is situate.]
