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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(3) in Bihar Land Reforms Rules, 1951

(3)Before submission of an Indent, the Collector shall fill up [columns 1 to 8] [Substituted by Notification No. 339-LR, dated 14.1.1960.] of Form 'N' and sign and seal each copy after satisfying himself that the entries have been correctly made therein, and shall also enter in words in his own handwriting, the total value of the Bonds indented for both in the original and the copies thereof. The original shall be retained in his office and pasted in a Guard-file in order of issue, each page whereof shall be numbered. Each copy of the Indent shall also bear the page numbers of the original.