Section 360 in Bihar Board's Miscellaneous Rules, 1958
360. Procedure in cases of tenures worth less than Rs. 500.
- In the case of any tenure of a middle man or cultivator which, though of a permanent character, is worth less than Rs. 500, according to the valuation of such tenures in the District for the time being, the Collectors should report all particulars to the Board as hitherto, but should retrain from taking possession until the orders of the Board are received, as in respect of such tenures, the Government will not, as a matter of course in every case, act on its right to claim the escheat.
