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State of Bihar - Section

Section 110 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

110. Surprise inspections.

- In addition to the inspections of which notice is given, it is essential the surprise inspections should also be made as possible. These will compel the tahsildar to keep his accounts and registers up-to-date and to remit collections promptly. The enforcement of this rule is the special duty of the Collector, who should satisfy himself that the visit are made in such circumstances as to be really unexpected.