Section 9A in The Bihar Government Estates (Khas-Mahal) Manual, 1953
9A. Procedure for settlement of raiyati holding purchased by Government at a Certificate Sale.
- If a Khasmahal tenure or raiyati holding is purchased by Government in a Certificate sale for arrears of rent on account of there being no bid or the bid being insufficient to cover the decree and costs that purchase should be made for the full amount of the decree and costs thereby disposing of the certificate case. After such a purchase, delivery of possession should be taken promptly from the Certificate Court and action taken to classify the holding properly and resettle it at the rate of rent prevalent in the estate for each class of land under which the various plots come. Settlement should not be made with the former tenant or his farzidar or benamidar unless he agrees to pay the total amount for which Government purchased the holding at the certificate sale. In making settlement with a new tenant preference should be given to one who is a genuine cultivator of the estate and who agrees to pay the whole or the larger proportion of the amount for which Government purchased the holding at the Certificate Sale. The amount so paid should be credited against the arrears of rent due from the holding. Any unrecovered balances of arrears should be written off. As regards other raiyati holdings purchased by Government in certificate and in other sales in satisfaction of Government dues, every endeavour should be made to sell them outright at the earliest possible opportunity in accordance with the instructions contained in the Note below Rule 154.
