Section 37 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
37. Changes in records.
- Apart from alterations due to survey and Settlement the records will also require correction to keep them up to date on account of-(1)Transfer of or inheritance to holdings.(2)Sub-division or amalgamation of holdings.(3)New settlement of unoccupied or additional lands or of purchased holdings.(4)Abatement of rent.
