Section 111 in Bihar Coal Mining Area Development Authority Rules, 1988
111. Transfer of title.
- Wherever the title to any holding is transferred the transferee shall within three months after the execution of the instrument of transfer, if no such instrument is executed within-three months after the transfer is effected, give notice in writing of such transfer to the Managing Director. In the event of the death of the person in whom such title vests the person to whom as heir or otherwise, the title of the deceased is transferred, by descent or advice, shall within three months from the death of the deceased, give notice in writing of such transfer to the Managing Director.
