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State of Bihar - Section
Section 78 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
78. List of Government estates to be kept in each district.
- In every district office, a list of Government estates (including Government estates situated in mofassil sub-divisions) should be maintained in the form given below. Such a list should be maintained separately in each sub-divisional office for the Government estates in mofassil sub-divisions. The list should be periodically revised and brought up to date. All notes must be signed and dated by the Officer making them, showing his official designation and countersigned by the Sub-divisional Officer or the Khasmahal Officer.| Name and number of estate | Area | Rent roll | Situation | Method of assessment and collection | Whether subject to alluvion or diluvion | When and how surveyed | Whether a record ofraiyatsright is inexistence | Whether heldkhasor framed out | Whether to be retained or sold | How it become a Government estate | Revenue history since becoming a Governmentestate |
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