Section 167 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
167. Definition of Alienation.
- In this Chapter the expression 'alienation of Government land' means the transfer of such land, whether by private "sale", "lease or otherwise" to public bodies, associations or individuals; it does not include sales of Government land or estates the rules for which are contained in Chapter VII of this Manual, or leases or settlements of lands granted or made on behalf of Government as a landlord for agricultural or non agricultural purposes in accordance with the ordinary revenue law of the province, or according to the rules in Chapter II of the Manual or leases governed by the mining rules in the Board's Waste Lands Manual.Note (1)-The Rules in this Chapter apply to all classes of interests whether proprietary or not, held by Government in estates or lands.Note (2)-The Rules on the assignment or alienation of land revenue are contained in part II, Section VIII, of the Board's Tauzi Manual, 1923.
