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State of Bihar - Section

Section 173 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

173. Annual Statement of alienation of Government land.

(1)An annual statement of grant or leases of Government lands at concessional rates, or sales of such lands on favourable terms, to local bodies or other public bodies, educational or other public institutions or associations or individuals is required to be furnished in the prescribed Form as given in Appendix C(12) to the Accountant General, Bihar, for incorporation in his Annual Appropriation Accounts, not later the 1st September, following the close of the financial year to which the settlement relates.
(2)The annual statement prepared in the prescribed form should be furnished to Government in the Revenue Department not later than the 1st week of May every year.
(a)by the Board of Revenue in respect of the lands under the charge of the Collector;
(b)by the Public Works Department in respect of the lands in their charge;
(c)by the Education Department in respect of the lands which are acquired by Government at the cost of the school authorities and then leased out by that Department for a period not exceeding 30 years and on the terms and conditions referred to in the Note to rule 171.
(3)The statements received from the officers mentioned in (2) above will be consolidated into one statement in the Revenue Department of Government together with the particulars of such further concessions, if any, granted during the year as it may be found necessary to include in the statement, before it is transmitted to the Accountant-General, by the prescribed date.Appendix A
(1)General form of Lease for Town Khasmahals(See Rule 17)This Indenture made the....................day of.............between the Governor of Bihar (hereinafter called the lessor which expression shall, where the context so admits or implies, include his successors in office and assigns) of the one part and B..............son of..........(hereinafter called the lessee which expression shall, where the context so admits or implies include his heirs, executors, administrators, representatives and assigns) of the other part.Whereas the lessee has applied for permission to occupy for the purposes *(Here state succinctly the object of the tenancy, the lands and premises specified in the first part of the Schedule hereunder written) and has paid a sum of Rs ... as salami and whereas the said application has received the sanction of.......Now This Indenture Witnesseth that the lessor doth hereby demise unto the lessee all the lands and premises as specified in Part I of the Schedule with their appurtenances. To hold the same unto the lessee from the............day of............for the term of...........years yielding and paying therefor a clear yearly rent of Rs...............and the lessee hereby covenants with the lessor that he will perform and observe the terms and conditions set forth in the second part of the said Schedule.In Witness Whereof the said parties have hereunto set their hands and seal the day and the year first above written.Signed by- Signed by-
CollectorDeputy Commissioner
Lessee in the presence offor and on behalf of the Governor of Bihar, in the presence ofThe Schedule, above referred to