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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(5) in Bihar Land Reforms Rules, 1951

(5)Register of Indents for Bond. - Form N. - The Collector as well as the Compensation Officer shall maintain a Register of indents for Bonds in Form N(1) in which all such indents shall be entered.[Explanation - In this Rule the expression "the Collector of the District" or "the Collector" includes an officer appointed as Additional Collector of Indents upto the value of Rs. 1,000 an officer not below the rank of Deputy Collector placed in charge of Land Reforms work.] [Substituted by G.S.R. 122, dated 26.11.1970.]