Section 163 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
163. Notice after sale.
- Upon the sale of an estate the following notice is to be published by beat of drum, or in the manner in which such notices are usually published, at the Collector's office, and upon the estate itself:-Notice is hereby given to all whom it may concern that the rights and interests of Government in the estate of......................have been transferred to ................ from the...........................of 200...................corresponding with the ... ................of[Bengali, Fasli or Amli, according to the era current in the district.]No other notice to the tenantry, or to others, must be issued without the authority of the Board specially obtained.
