Section 68 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
68. Correctness of tenant's account.
- When a tenant makes a payment he must be asked whether he admits the correctness of the account. If he does not, a note must be made in register II by the tahsildar that the tenant objects to the correctness of the account and reports of all such objections must be submitted to the Deputy Collector in charge of khasmahals in such form and at such periods as the Collector may from time to time direct.For each separate payment the tenant must be given a separate receipt in which the date of the actual payment must be entered.
