Section 27 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
27. Form of agreement.
- A model Form of agreement for use in the case is given in Appendix A (6). It should be properly stamped before execution and it should be registered after execution within the period of time allowed by law. Further every pleader or mukhtar of the court on his admission must execute and register a similar agreement, if he wishes to use the building. The same Form would mutatis mutandis do when permission is granted to district committee and municipalities to erect building for the accommodation of their offices, etc., on Government land.
