Section 3 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
3. How estates come under direct management.
- Estates may be brought under direct management of Government by the-(1)Recusancy of the proprietors of temporarily-settled estates at the time of settlement.(2)Removal from management of proprietors on the ground that their continuance in the management of the estates will endanger public tranquillity or will otherwise be seriously detrimental (Vide proviso to Section 3 of Regulation VIII of 1822).(3)Surrender of lease in estates, the property of Government.(4)Surrender of farming lease during the currency of the settlement of a temporarily-settled private estate.
