Section 1st in The Bihar Government Estates (Khas-Mahal) Manual, 1953
1st. - The estate is to be sold to the highest bidder above the upset price which will be fixed by the Collector at the time of sale.The purchaser of this estate will be considered as the proprietor of the estate, and the entire proprietary right of Government in such estate, [excepting the proprietorship of mineral rights] will be transferred to him subject to the revenue fixed in perpetuity.
N.B. - The conditions regarding the payment of a land revenue fixed in perpetuity are not applicable to estates in temporarily-settled tracts, in which the land revenue should be fixed for the term of current settlement and be subject to periodical revisions on expiry of each settlement. In the case of an estate yielding annual of rental of less than Re. 1 there should be no condition regarding payment of land revenue.
