Section 42 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
42. Amalgamation of holdings.
- In the case of individual tenants paying rent separately for different plots of land, it is an advantage, where the tenant consents, to amalgamate these tenancies into a single tenancy with a single demand, but pressure should not be put on a tenant to consent to such an amalgamation, except when there is an application to sanction a partition of a rent demand. Thus if a raiyat asks sanction to his purchasing from another raiyat a field paying a rent of [eight annas] [Now fifty paise.] only, it would be reasonable for the Collector to insist that the field transferred and the [eight annas] [Now fifty paise.] rent shall merge in the purchaser's existing holding and rent, and not be made a separate tenancy.It should be distinctly understood that these orders do not supersede the rules as to transfer of tenancies or parts of tenancies which have been framed for special tracts, such as the Santhal Parganas and the Kolhan Government estate in Singhbhum.
