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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(1) in Bihar Land Reforms Rules, 1951

(1)After the Compensation Officer has assessed the annuity he will send the record of the case to the Collector for approval of the amount payable. The Collector will then prepare an annuity payment order (in triplicate) which will be on similar lines to a Pension Payment Order and numbered consecutively. One copy will be sent to Treasury Officer, one to the Accountant-General and the third copy will be made over to the Trustee/Mutawali/Shebait after obtaining a receipt from him.The Collector will enter particulars of the Annuity Order in a Register in Form O. The Treasury Officer will enter particulars of the Annuity Order in Form V (1).