Section 101 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
101. Unidentified and diluviated estates.
- When an estate which has been purchased by Government at a land revenue sale cannot be identified, the demand in column 5 of return I will be the amount of land revenue previously payable in respect of the estates, as shown in the tauzi roll, unless and until it is abated by competent authority. Such estates should be entered in Register 32 (like diluviated estates) the demand being shown in the "remarks" column along with a note of the inquiries made to the estate.
