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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Bihar - Subsection

Section 369(5) in Bihar Board's Miscellaneous Rules, 1958

(5)It should not be regarded as obligatory to pay or distribute the whole of the residue less Government share. Reasonable expectations may in many cases fairly be met by lump sum grants less than shares of residue so ascertained.Form IReport of intestate movable property from............................... station district ...................................dated
1 2 3 4 5 6 7
Annual No. Date and place of death Name and residence of deceased, if known Name of claimant or claimants Particulars of each claim List of property Remarks
 
Memo No.............................datedForwarded to the District Judge of ........... for information and orders.Signature of MagistrateSignature of Police OfficerForm IIAccount sales of intestate movable property sold at .................................. station .................District.............................. dated..........................
1 2 3 4 5
Number and year of original report, with the name of deceased,if known Number and description of article as per original report Weight or measure (where possible) Price at which sold Remarks
Less cost of feeding as permemorandum at foot......No.......Horse....... days at....per day.......Cow or buffaloGoatTotal... Rs. P. Total......Net proceeds forwarded Rs. P.  
Signature of Police OfficerSignature of Receiving OfficerDatedForm IIIChalan of intestate movable property from....................... station.................District.............................
1 2 3 4 5 6
Number and year of original report, with name ofdeceased, if known Number and description of article as per originalreport Weight or measure Date of despatch Cost of despatch Remarks
Rs. P.
 
Signature of Police OfficerDatedSignature of Receiving Officer