Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 75 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

75. Return No. I.

- In return No. I should be furnished the demands, collections remissions and balances of rent and cess of estates under direct management of Government.The first return is for the half-year ending the 30th September, the second is for the whole year from the 1st April to the 31st March. In the first return columns 24 to 30 should be left blank.In the second return all the columns should be filled up. A separate return is required for each estate.The figures for demands, collections remissions and balances for this return must be prepared from the Tenant's Ledger (Register II) by means of a compilation sheet. The figures for collections must then be agreed with the total figures of collections for the period in question separately compiled from Registers III-A and III-B.