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State of Bihar - Section

Section 8A in The Bihar Government Estates (Khas-Mahal) Manual, 1953

8A. [ The lessee shall not without the sanction of the Deputy Commissioner conduct or permit to be conducted on the land any trade or business whatsoever or use the land or permit the same to be used for any purpose other than that of a private dwelling house.

Note. - A Khasmahal holding shall be deemed to be used for commercial purposes when it is utilised by the lessee for business with a capital out lay of Rs. 5000 and a monthly income of Rs. 300 and where other persons or assistants are employed or where a portion of the land or buildings is let out for business purposes.]
9. The| CollectorDeputy Commissioner| may cancel the lease, if the buildings are not completed within 12
months of the date on which it was executed or within such further time, if any, as the| CollectorDeputy Commissioner| may allow. On such cancellation
the| CollectorDeputy Commissioner| may by notice in writing require the ex-lessee to
remove within a reasonable time any buildings which may have been commenced and not completed or the materials which may have been collected on the land, and
if he fails to comply with such notice the| CollectorDeputy Commissioner| after giving a
further notice in writing specifying a time not less than one month from the date of service of the notice within which such buildings or materials shall be removed, may cause such removal to be effected and recover the cost from him.Note. - This clause should only be inserted in leases granted expressly for building purposes.