Section 84 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
84. Comparison with Registers 32 and 40.
- The permanent demand of an estate, which is shown in the rent-roll, must agree with the demand as shown in column 5 of Register 32 (Register of estates under direct management) kept in the munshikhana. As soon as any alteration is made in the demand whether by abatement, settlement or resettlement, entry of the fact should be noted in the rent-roll, in Register 32 and also in Register 40 (Alterations of assessments) kept in the Tauzi Department. Remissions are not be recorded in these registers but in a separate register VI maintained for the purpose. It is the duty of the officer in charge of the khasmahal department to satisfy himself at the end of each year that these three registers are in agreement.
