Section 7 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
7. Collection of information through other agencies.
- If any person holding land in excess of the ceiling area fails to submit the return under Section 6, the Collector may obtain the necessary information through the Executive Committee of Gram Panchayat of the area concerned as constituted under [the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948), or through such agency as he thinks proper.] [Now the Bihar Panchayat Raj Act, 1992.]
