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State of Bihar - Section

Section 40 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

40. Tahsildar's enquires.

- Mutations which involve (i) changes in names only of occupants of tenancies as in cases of succession and inheritance or (ii) transfers by gift, sale or exchange of whole plots which do not require any measurement should be enquired into and reported upon by the tahsildar in the form given in Appendix C (2), specifying the jamabandi or continuous khatian numbers affected. If only some plots of a tenancy are transferred, the numbers of the plots in the khashra and their areas and the effect of the mutation on the rent roll must be fully explained. If a new tenancy has to be opened it must be given a number in continuation of the last tenancy number. An old tenancy will retain its original number.