Section 24 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
24. Lease of diara lands.
- A form of kabuliyat suitable for leases of char or diara lands has been prescribed in the Board's circular letter no. 1031 -A, dated the 18th March 1911. The form of kabuliyat and the letter will be found in Appendices A (5) and E (1), respectively.In diara estates which are liable to considerable changes annually from alluvion and diluvion a responsible officer not below the rank of Sub-deputy Collector, or a Kanungo, [or Circle Inspector] [Added by C. Slip No. 2 dated 4.1.1954.], should inquire on the spot after each rains and have marked on the previous year's map by an amin all changes due to alluvion and diluvion, including changes in classification of lands. This map should be relied on solely for settlements, remissions etc.Detailed instructions regarding the annual verification of diara estates will be found in Appendix D (4).(iv)Kachahari compounds
