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[Cites 0, Cited by 0] [Section 25H] [Entire Act]

State of Bihar - Subsection

Section 25H(6) in Bihar Land Reforms Rules, 1951

(6)Where an intermediary does not attend either in person or through a duly authorised agent to receive the ad interim payment the Collector may draw the amount from the Treasury, "by transfer credit to postal head". But before the bill is presented to the Treasury, the Collector shall, under his dated signature, record an endorsement thereon to the effect - "Received payment by transfer credit to postal head" and a money order form for the amount, less the money order commission, shall also be drawn up in the name of the payee and attached to the bill.On receipt of the bill with the money order form, the Treasury shall issue a postal transfer order Form, and after attaching the same to the Money Order form, forward it to the Postmaster for remittance of the amount to the payee concerned for payment. The Treasury shall send to the Collector the Money Order receipt granted by the Postmaster together with the lower portion of the Advice List. The money order receipt shall be attached to the case record concerned and an endorsement on the order sheet of the case record shall be made to the effect - "The amount has been sent by Money Order vide Postal Receipt no.... dated ....On receipt of the Money Order acknowledgement from the payee it shall be pasted in the register of ad interim payment in Form J(1).