Section 5 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
5. What estates should always be held direct.
- In deciding whether estates should be retained under direct management or sold or settled with farmers it should be considered if-(1)It is of sufficient extent and development to support a tahsildari establishment of its own;(2)though not yielding a revenue sufficient to cover the cost of such an establishment, there is reasonable ground for expectation that its gross rental could be increased in the near future to that extent by improvement, extended cultivation or otherwise;(3)though not sufficient in extent or rental to provide employment or funds for a separate establishment of its own, it is so situated as-(a)to be capable of being incorporated with one or more other Government estates so as to form a reasonably compact tahsildari circle;(b)to admit of easy supervision by reason of accessibility from the headquarters of a district or sub-division.
