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State of Bihar - Section

Section 338 in Bihar Board's Miscellaneous Rules, 1958

338. Malikana of the first class payable in one instalment for the whole year and register to be maintained.

- The payment of malikana due to proprietors during the currency of settlement, whether the amount is fixed or dependent on net collections will be made only in one instalment for the whole year. A record of recipients and of payment of such malikanas will be maintained in Register No. 65 in the Register and Return Manual.This register will be in charge of a Deputy Collector, whose duty it will be to see that all entries are correctly made. The amounts payable and the payments must be checked with great care. No payment will be made without a special order of the Collector or the officer-in-charge in his absence. The instructions at foot of the register must be carefully observed. They will not appear on every page, but one of the pages on which they are printed will be placed at the beginning of each register.