Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(14) in Bihar Land Reforms Rules, 1951

(14)Actual delivery of Bonds. - The Collector shall furnish in Form N (21) to Government in the Revenue Department (Land Reforms Section) by the end of the following week a weekly statement showing the total value of Bonds actually delivered during the preceding week in payment of compensation by the Compensation Officer together with the dates of delivery of such Bonds. The Revenue Department will compile a monthly statement for the whole State in the same form and forward the same to [x x x] [Omitted by Notification No. 339 LR, dated 14.1.1960.] the Finance Department and a copy thereof will be sent simultaneously to the Accountant General, Bihar.