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State of Bihar - Section

Section 1965 in Bihar Land Reforms Rules, 1951

1965.

Form V (2)Bill for perpetual annuity payments to Trustee/Mutawali/Shebait sanctioned under Section 24(3) of the Bihar Land Reforms Act..........(See Rule 43)Bill for payment of perpetual annuity for the period .....................District.............Head of Account..............Treasury Voucher No. ............. of list of payment for ......................
Name of Trustee/ Mutawali/ Shebait with father's name, etc Annuity Payment No. Order AmountRs.
Total
Total (in words)..........................Received contentsSignature of the payeePlease pay to......Signature of the payeePay Rupees................Examined..................AccountantTreasury OfficerDated.NotificationsS.O. 609 dated 30th June, 1988. - In exercise of the powers conferred by Section 17 of the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950) and in supersession of Revenue and Land Reforms Department Notification No. S. O. 3586/R, dated 28th December, 1979, the Governor of Bihar is pleased to constitute a Board under sub-section (1) (a) of Section 18 of the said Act which shall consist of only one member namely Hon'ble Shri Syed Ali Ahmad, a Judge of High Court of Judicature at Patna, to whom an appeal involving the claims exceeding rupees ten thousand shall lie against any decision of the Claims Officer under Section 16 of the said Act.S.O. 1104 dated 2nd November, 1988. - In exercise of the powers conferred by clause (b) of sub-section I of Section 18 of the Bihar Land Reforms Act, 1950, (Bihar Act XXX of 1950), the Governor of Bihar is pleased to constitute a Board consisting of the District Judges of each of the Judgeships noted in the schedule attached to hear appeals where the value of claims does not exceed Rupees ten thousand for the territorial jurisdiction over the districts noted against each of them.
Sl. No. Designation Area
  District Judge. Whole of District
1. Aurangabad Aurangabad
2. Begusarai Begusarai
3. Bhagalpur Bhagalpur
4. Bhojpur Judicial Commissioner. Bhojpur
5. Ranchi District Judge. Ranchi and Lohardagga
6. Darbhanga Darbhanga
7. East Champaran East Champaran
8. Gaya Gaya and Jahanabad
9. Nawadah Nawadah
10. Giridih Giridih
11. Hazaribagh Hazaribagh
12. Katihar Katihar
13. Madhubani Madhubani
14. Monghyr Monghyr and Khagaria
15. Muzaffarpur Muzaffarpur
16. Nalanda Nalanda
17. Patna Patna
18. Palamau Palamau
19. Purnea Purnea
20. Rohtas Rohtas
21. Saharsa Saharsa
22. Madhepura Madhepura
23. Santhal Pargana Santhal Pargana and Sahebganj
24. Deoghar Deoghar
25. Godda Godda
26. Saran Saran
27. Samastipur Samastipur
28. Sitamarhi Sitamarhi
29. Siwan Siwan
30. Gopalganj Gopalganj
31. Chaibassa Chaibassa
32. Vaishali Vaishali
33. West Champaran West Champaran
34. Gumla Gumla
35. Dhanbad Dhanbad