Section 6 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
6. When farming leases permissible.
- Ordinarily proposals to grant farming leases of Government estates can only be entertained if, firstly, direct management is impracticable or distinctly disadvantageous to Government: and, secondly, the rights, rents and position of the cultivating tenants have been fully safeguarded against the risk of oppression by a farmer.
