Section 280(2) in Bihar Board's Miscellaneous Rules, 1958
(2)Collections from Government estates. - The estimate under this head should be based on the current demands shown against cross-heads II(b) (Private estates leased to the farmers for periods), II(c) (Government estates leased to the farmers for periods) and III(a) and (b) (Estates held direct by Government) of Return No. XLI.The other considerations mentioned in the case of "Fixed Collections" should be taken into account.
