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State of Bihar - Section

Section 65 in Bihar Board's Miscellaneous Rules, 1958

65. Measures for keeping these registers in order.

- Special attention is to be paid to registers prescribed by Bengal Act VII of 1876 and Act XI of 1859 (Registers A to K). He should propose immediately any measures that may appear necessary for keeping these important registers in thorough order. Inquiry should be particularly made whether in the general register B, Part I, due entry is made of estates of which the revenue is redeemed, or which are declared revenue free. He should ascertain that the rules in the Land Registration Manual are properly followed.