Section 26 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
26. Erection of buildings by local bodies or Bar Libraries on Government land in kachahari compounds.
- Whenever Municipal or District Committee buildings, or accommodation for the convenience of pleaders and mukhtars attending the Public Courts, may be erected on Government land, the following conditions shall be agreed to by the parties concerned:-(i)The site of the house or building, its plan, sections and elevations shall be approved by the Public Works Department before the question of its construction is entertained.(ii)Before the erection of the house or building is commenced, an undertaking shall be entered into by parties concerned agreeing on the part of themselves and on their successors to maintain such house or building in proper repair at all times as may be required by the Superintending Engineer of the circle.(iii)In the event of the house or building not being placed in proper repair within a reasonable time to be fixed by the Superintending Engineer- notice of such repair being duly given by the Executive Engineer of the division-or of its being devoted, without the permission of Government in the Public Works Department, to other purposes than that for which originally erected, or of its not being used for the space of six months for its original purpose, such structure shall forthwith become the property of Government and the party or parties concerned in the said structure shall in such events not be entitled to any compensation therefor.(iv)Neither the Committee, municipality, pleaders or mukhtars or other concerned in such structure, nor their successor, administrators or representatives shall have any right or interest in the ground or soil on which the same is built, and such committee, municipality, mukhtars or pleaders or others, or their successors, etc., shall in addition to the rent pay all taxes whether leviable on landlord or tenant, with the exception of land tax.(v)The Government shall also be at liberty to require removal of the house or building at any time on payment of the value of the structure according to its then condition or state of repair, as fixed upon by the Superintending Engineer.
