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State of Bihar - Section

Section 71 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

71. Direct payments by money-order to the Sub-divisional Officer of a sub-division which has no sub-treasury.

- When payment is made by money-order to a Sub-divisional Officer in charge of the khasmahal of a sub-division where there is no sub-treasury, the money on receipt will be entered in the nazir's cash book, and then deposited in the treasury. A report will be called for from the tahsildar, and the amount will be taken out of deposit and refused or credited under the proper head in accordance with the report. If it is credited, the khasmahal department will send one challan and an advice list to the tahsildar, and the other will be kept by the treasury. The tahsildar will proceed as in the above Rule.