Section 13 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
13. Procedure in case of resumption of land by a raiyat from his non occupancy under-raiyat.
(1)Notice under sub-section (1) of Section 13 by a raiyat to an under-raiyat, not having right of occupancy, shall be sent in Form L.C. 7, and a copy thereof shall also be sent by registered post with an acknowledgement due, by the raiyat to the Collector within whose jurisdiction the land desired to be resumed is situated.(2)Application by or on behalf, of the raiyat for ejectment of under-raiyat under Section (2) of Section13 shall be made in Form L.C. 8 by the raiyat or his guardian, if he is a minor or a person of unsound mind, to the Collector having jurisdiction over the area concerned.(3)The application shall bear a court-fee stamp of such value as may be payable for it under the Court-fees Act, 1870 (Act VII of 1870) for the time being in force in the State of Bihar and shall be accompanied with the notice referred to in clause (ii) of sub-section (2) of Section 13 in Form L.C. 9 in triplicate separately in respect of each under-raiyat on whom the notice is to be served.
