Section 33(15)(b) in Bihar Land Reforms Rules, 1951

[Cites 0, Cited by 0] [Section 33(15)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(15)(b) in Bihar Land Reforms Rules, 1951

(b)[ If the quantum of compensation does not exceed five thousand rupees and no probate of Will or Letter of Administration is filed within a period of six months from the date of the death of the Compensation-holder, the Collector shall hold an enquiry as to the persons entitled to receive the Bond and/or cash. If, there is no dispute as to succession and the claimants file an affidavit regarding their shares in the Form prescribed in Form U(3), the Bonds referred to in clause (a) shall be forwarded to the Public Debt Office, Patna, for cancellation and also an indent for issue of fresh Bonds or equivalent amount in the names of the successors-in-interest as adjudged by the Collector, in accordance with the procedure prescribed in Rule 30. If any amount has to be paid in cash to the successors-in-interest or any of them as adjudged by the Collector by the amount payable in cash shall be calculated afresh in accordance with Rule 29.] [Substituted by G.S.R. 44, dated 1.4.1974.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 33(15)(b) in Bihar Land Reforms Rules, 1951