Section 10(a) in Bihar Instruments Valuation Rules, 1991
(a)In the matter of instruments which are referred by the Registering Officer to the Collector under Section 47(a)(i) of the Act for determination of the market value or the instruments called for by the Collector under Section 47(a)(3) of the Act - notice will be given to the following persons by the Collector in Form II or III (as the case may be) appended to the Rules -(i)Every executant. - by whom the instrument is executed.(ii)Every claimant. - in whose favour the instrument is executed.
