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State of Bihar - Section

Section 89 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

89. Fluctuating demands.

- All demands which fluctuate from year to year should be entered in a "Register of Miscellaneous Demands" in a form prescribed by the Commissioner, which will be maintained in each district in which there are Government estates. Such demands will not be entered in Register 40. In the rent-roll, if small in amount, they will be entered at the end. In the remarks column of Register 32 merely the existence of these demands will be noted, e.g., that there is income from Lac, fruits, timber, salami in town Khasmahals etc. but, the actual figures should not be entered. To ensure that salami has been realised in cases where it is due, Register I in town khasmahals must also be examined annually with the "Register of Miscellaneous Demands". In this register should be given a cross reference to Register I by noting the Jamabandi number which the new tenancy will bear in column I of the latter after its creation on payment of salami.