Section 375 in Bihar Board's Miscellaneous Rules, 1958
375. Subject to be noticed in the Land Revenue Administration Report.
- All Collectors shall append a paragraph to their Land Revenue Administration Reports stating whether, during the year under report, any notices have been presented under Section 4 of the Treasure-Trove Act or any proceedings taken before the Magistrate under Section 20 or Section 21 of it or any action taken under Rule 371. All Commissioners shall, in their own reports, mention the result of the working of the Act as reported by Collectors.
