Section 16 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
16. Agricultural leases.
- Leases for strictly agricultural purposes in favour of raiyats of course be governed by the provisions of the Tenancy Acts applicable. Such leases should be sparingly granted for lands within the demarcated area which are likely to be required within a comparatively brief period for purposes other than agricultural, or which are so situated that wet cultivation on the whole or any part of the holdings is likely to be objectionable on sanitary grounds owing to their proximity to urban areas.Leases of this kinds should in no case be granted, nor transfers of such leases sanctioned, to persons other than genuine cultivators except with the previous consent of the Commissioner of the Division, and applications for his sanction shall be accompanied by a certificate from the khasmahal Deputy Collector that the selected tenant is not a settled raiyat of the village and will not become so during the currency of the lease.No kabuliyats or pattas are required in this case.The entries in the Jamabandi Register are sufficient.
