Section 160 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
160. Upset price.
- The upset price of estates sold subject to the payment of revenue is to be ordinarily twice the amount of the revenue. When the revenue payable by an estate is reduced under the above rule, the upset price will remain unchanged at twice the amount of the revenue as it stood before such reduction. The upset price of estates to be sold free Of revenue should be thirty times the rental. In case no bidder is forthcoming when the property is offered for sale on these terms, the upset price may, with the previous sanction of Government, be reduced, but not to less than fifteen times the rental.The upset price, as determined by this Rule, will be announced by the Collector at the time of sale.
