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State of Bihar - Section
Section 38 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
38. Staff to ascertain changes.
- Notices of transfer under Tenancy Acts should be utilized to correct records. The khasmahal staff should also always be on the alert to ascertain changes that entail correction of registers. If the tahsildar during the course of any local enquiries or during the local collection of rents finds that the persons in possession of holding are not the recorded tenant's or that holding shown in the estate records to be unoccupied, has been occupied or cultivated he shall report the fact to the Khasmahal Officer who will at once start a mutation case. The tahsildar should also enquire at the time a tenant pays his rent whether he has any mutations to make. If he has, he should be asked to submit an application in the form given below which should be supplied to him free. He may take the form away, if desired to fill it up or ask the tahsildar or his muharrir to do it for him.| Serial No. | Date of application. | Name of person applying for mutation. | His continuous khatian number or jamabandinumber. | Particular of mutation required. | Remarks. |
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