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State of Bihar - Section
Section 172 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
172. Execution of deeds.
- In exercise of the powers conferred by Article 299 of the Constitution of India, the Governor of Bihar has, in supersession of all existing orders, directed that the undermentioned classes of deeds, contracts and other instruments may be executed on his behalf as follows:-| (1) | Contracts and other instruments in matters connected with thelease of land- | ||
| (a) | If the lease be permanent | By Collectors and deputy Commissioner. | |
| (b) | If otherwise | By Settlement Officers, Collectors, Deputy Commissioners andSub-divisional Officers. | |
| (2) | Contracts and other instruments in matters connected with thesale of Government land or with the lease or sale of Governmentbuildings- | ||
| (a) | If the value or amount exceeds Rs. 500 | By Collectors and Deputy Commissioners. | |
| (b) | If otherwise | By Joint Magistrates arid Sub-divisional Officers. | |
| (3) | Contracts and other instruments | By Collectors, Deputy Commissioners in matters connected withthe Idase of ferries and Sub-divisional Officers. |