Section 85 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
85. Alteration in the demand in the rent-roll.
- Every alteration in the demand in the rent-roll must be verified and initialled with the date, month and year, by the Gazetted Officer in charge and must be communicated to the Tahsildar to enable him to correct his copy, the form in which the alteration of the demand of a tenancy should be communicated to him should be prescribed by the Collector.To his form should be attached a receipt to be signed and returned by the tahsildar certifying that he has made the necessary corrections of the demand.
