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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(3) in Bihar Financial Rules, 1950

(3)when it is received back in the sub-divisional office.When there are no transactions in a month, the register need not be submitted by the sub-divisional officer to the Divisional Office. The reason for the non-submission should be recorded in the register against the month under the signature of the sub-divisional officer and the fact intimated to the Divisional Office.
(b)The recovery of all debts due to Government should receive the special attention of the Divisional Officer, and no debt should be remitted or written off except under the orders of competent authority.
Irrigation Revenue Collected in the Civil Department