Section 25I(2)(iv) in Bihar Land Reforms Rules, 1951

[Cites 0, Cited by 0] [Section 25I(2)] [Section 25I] [Entire Act]

State of Bihar - Subsection

Section 25I(2)(iv) in Bihar Land Reforms Rules, 1951

(iv)the Collector shall maintain in Form J a register of all ad interim payments made to outgoing intermediaries. This register will contain personal accounts of each outgoing intermediary with an alphabetical index of such intermediaries for purposes of reference. In order to watch the progress of the payments made, this register should be closed every half-year ending the 30th September and the 31st March with a memo in the following form :-

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State of Bihar - Subsection

Section 25I(2)(iv) in Bihar Land Reforms Rules, 1951