Section 347 in Bihar Board's Miscellaneous Rules, 1958
347. Time-barred malikana claims.
- The period of limitation fixed for a claim for malikana is prescribed by Article 132 of Schedule I of Act IX of 1908 at twelve years. No claim to malikana, which is barred by limitation, should be entertained unless the claimant can show good cause to the contrary. The onus must rest entirely upon him to make good his claim and account for the delay in applying for payment of malikana.Note. - The Government do not take the advantage of the law of limitation in case of claims for malikanas, but when there is no clear evidence of the amount claimed being still due, or when there is the risk of paying it more than once, the claim should be disallowed. In cases of claims extending over 12 years the order of the Commissioner should be obtained.
