Section 52 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
52. Procedure where farmer agrees to maintain the record.
- Where in any Government estate a malguzar or farmer has executed a kabuliat in which he agrees to maintain or co-operate in maintaining the record a notice should be served on him every five years to report all changes. His report as to changes should be made in the form of the continuous khatian or of the jamabandi register IA, if there has been no record-of-rights, and the Government records should be corrected in accordance therewith in the manner prescribed in Rule 49 above after verification by a responsible officer not below the rank of a Kanungo.
