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State of Bihar - Section

Section 86 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

86. Index of alterations of the demand.

- In order to facilitate the checking of these alterations in the demand they must be entered in a manuscript register in the following form (the entries for each estate being kept together in a separate portion of the register):-
Name of estate No. of estate Year
Number of tenancy in rent-rolls Name of village Authority giving Order date of order Initial of correcting officer and date of makingcorrections in the rent roll Previous demand Sanctioned demand Increase in demand Decrease in demand Date from which the new assessment will takeeffect Remarks
1 2 3 4 5 6 7 8 9 10
 
In this register should be entered new tenancies which may be created, and old tenancies which cease to exist, in addition to tenancies which are merely altered. The difference between the totals for the year of columns 7 and 8 will give the net results of all alterations of the demand of the estate in the year.Note. - The total changes in the demand of the Government estates should be communicated to the Tauzi Department and the Revenue Munshikhana by means of a parwana in the form prescribed above. The parwana should be sent in triplicate, one to be kept and filed by the Tauzi Department and the other to be kept and filed by the Revenue Munshikhana and the third to be returned with a certificate by each department to the effect that Registers 32 and 40 have been duly corrected.