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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(6) in Bihar Land Reforms Rules, 1951

(6)[ Register of undelivered Bonds and undisbursed amount of the Cash compensation N(10). - The Collector shall maintain a Register of undelivered Bonds and undisbursed amounts of the Cash Compensation in Form N(10) showing the particulars relating to the undelivered Bonds/Receipt of undisbursed amounts cash of Compensation kept in "Revenue Deposit" received by him from the Compensation Officer for deposit.There shall be annual verification of such undelivered Bonds and undisbursed cash by a Gazetted Officer to be nominated by the Collector for the purpose.] [Substituted by G.S.R. 44 dated 1.4.1974.]