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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(3) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(3)Register of Bihar Ceiling and Acquisition of Surplus Land Compensation Bonds enforced for payment of equated annual instalments representing principal and interest at the ...... Treasury .............. District Form LCN (15-A) - For the purpose of recording enfacements, the Treasury/ Sub-Treasury Officer will also maintain a separate register, viz, Register of Bihar Ceiling and Acquisition of Surplus Land Compensation Bonds enfaced for payments of annual instalments at the Treasury District in Form LCN (15-A). This Register should have the appropriate quality of paper and cover to enable it to be preserved for thirty years and should be a well bound register with machine numbered page. As and when vouchers in Form LCN (14) are passed by the Treasury Officer for making payments of annual instalments, entries shall be made by him in the relative annual instalments column under his initials which shall be dated by him.