Section 57 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
57. Register I.
- Where there has not been survey and record-of-rights, this register will be in the form IA given in Appendix B(2). Where there has been a survey and record-of-rights it will be in form IB the continuous khatian. The tahsildar's register will ordinarily be a copy of the entries relating to his charge in the register IA or continuous khatian of the district or sub-divisional headquarters, but in special cases, and only with the sanction of the Commissioner previously obtained the tahsildar may be allowed to use the headquarters or sub-divisional office register.The tahsildar is not permitted to make any alteration or correction in either register IA or the continuous khatian except by the general or special order of the Khasmahal Deputy Collector. No alteration in the amount of the demand can be made except of an order in the prescribed form from headquarters. Such orders must be kept in due order in a separate file. One whole page, or more if necessary, must be allotted to each holdings, to allow for the entry of mutations. The Collector will prescribe for each estate such a form or order of mutation as he finds to be necessary.
