Section 93 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
93. The arrear list.
- The local checking of this list, which is prescribed in Rule III (f), should be made as soon as possible after the end of the financial year. The Gazetted Officer will as a result of the checking, make any recommendations to the Collector that may be necessary for the remission or suspension of the demand against individuals. Regarding other arrears he is empowered to order the issue of certificates.
