Section 2 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
2. Government estates-How acquired.
- Estates may be acquired by Government in the following ways;-(1)Purchase at revenue sale (Section 58 of Act XI of 1859).(2)Purchase by private contract.(3)Escheat in default of legal heirs.(4)Forfeiture to Government for certain offences against the State.(5)Resumption of island chars (Regulation XI of 1825).(6)Acquisition for public purposes.(7)Accretion to estates, the property of Government.(8)Resumption of lands hitherto held by zamindars for the performance of police duties when they are relieved of those duties.
