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State of Bihar - Section

Section 95 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

95. Issue of certificates.

- The Board has observed that in most districts there is a want of promptness in taking out compulsory process for the recovery of Government demands. Of course, if there is a bad season, consideration must be shown and the tenants must not be pressed. But, this and other exceptional reasons apart, punctual payment should be enforced.