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State of Bihar - Section

Section 126 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

126. Grants for Management and Improvement.

- A historical survey of the former procedure in regard to the annual grant for the management and improvement of Government estates will be found in the preface to section III of Government Estates Manual, 1902. The present procedure is that two grants are placed annually at the disposal of the Board of Revenue, one for the management of and the other for the improvement of Government estates throughout the State except the district of the Santhal Parganas for which similar grants are made to the Commissioner of the Bhagalpur Division who exercises the powers of the Board in this district under the Rules contained in this Chapter.