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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(7) in Bihar Land Reforms Rules, 1951

(7)Covering Schedule, Form N (11) - Guard File of covering Schedule, Form N (11). - If any Bonds are not delivered within a period of three years under the proviso to sub-rule (4) the Collector shall return them to the Public Debt Office. [Patna] [Substituted by Notification No. 339 LR dated 14.1.1960.] for deposit together with a covering Schedule in duplicate in Form N(P). The Collector shall, at the same time make an entry in column 16 of his Register in Form N (10). One copy of the covering Schedule will be retained by the Public Debt Office, [Patna] [Substituted by Notification No. 339 LR dated 14.1.1960.] and the other copy returned immediately to the Collector with an acknowledgement of receipt. On receipt of such acknowledgement the Collector shall make an entry to this effect in column 17 of the said Register, and shall retain the covering Schedule containing such acknowledgement in a Guard File.