Section 154 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
154. Proposal for sale.
- The sale of Government estates requires the previous sanction of Government to which proposals will be submitted by the Collector through the Commissioner and the Board, full particulars being mentioned in the forms of statements A and B given in Appendix C.The Rules in this Chapter apply to the sale of the classes of interests including proprietary interest held by Government in estates or lands.Note. - Sale of raiyati lands (other than Khasmahal (lands), purchased by Government in certificate and other sales in satisfaction of Government dues may be sanctioned by the Collector subject to his complying with the requirements of Rules 155-157 and 161 -166 of this Chapter.
