Section 46 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
46. Correction of records.
- After orders have been passed by the Deputy Collector, or by the Collector in important cases Where it is considered necessary to take the Collector's orders or where there is an appeal to the Collector, the head office copies of the khasra, map and khatian, khewat or jamabandi register IA, as the case may be, should be corrected under the Deputy Collector's initial, the head of his office being responsible for posting the corrections; a muharrir will then fill up maintenance registers VII, VIII and IXA in the Forms given in Appendix B and will send to the tahsildar a correction slip indicating the exact nature of the changes to be made in his working copies of the khasra and khatian, khewat or jamabandi register IA, as the case may be and the amin should correct the map under the signature of the tahsildar.
