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State of Bihar - Section

Section 4th in The Bihar Government Estates (Khas-Mahal) Manual, 1953

4th. - If the amount of purchase-money exceed Rs. 100 one fourth of the amount bid to be deposited immediately. If the balance be not paid by noon of the fifteenth day after the sale, reckoning the day of sale as one, or if that day be a close, holiday, then by noon of the first succeeding office day, the sale is to be cancelled (the sum deposited being forfeited to Government), and the estate to be again put up to sale at the risk of the defaulting purchase after issue of advertisements as in the case of the original sale.

Number on the district roll Name of estate and Pargana Approximate area in acres Government revenue assessed Remarks
Collector's Office,    
District    
The 200, Collector
Appendix C (10)Certificate of sale(See Rule 164)I ................Collector of the district of..........do hereby certify that the proprietary right/raiyati interest/of Government to the estate, No....................................on...................the revenue-roll of the district of..............consisting of an area of bighas...................equal to acres and bearing an annual revenue of Rs.....................has been purchased by.................resident of mauza.....................pargana................zila...................for Rs.......... at the public sale held by me on the ................................ [under orders of Government No........................dated.................]