Section 43 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
43. Abatement of rent.
- The rules regarding abatement of rent of Government estates are given in the Tauzi Manual. Vacant or unsettled lands may be the lands of abandoned, surrendered, resumed, escheated or purchased holding or they may simply be uncultivated waste. When settled they should be entered in the relevant Registers VIII and IXA concerned in forms given in Appendix B.
