Section 344 in Bihar Board's Miscellaneous Rules, 1958
344. Transfer of malikana.
- Whenever any transfer of malikana by sale, gift or inheritance occurs, the roll given to the old recipient must similarly be recalled and cancelled, a new roll being then drawn up and given to the transferee. If for any reasons the old roll is not produced and the Collector thinks that it is irrecoverable the duplicate of the old roll in treasury should forthwith be cancelled. In every case of mutation an intimation should be sent to the treasury whether the new roll is taken delivery of by the transferee or not.. If the transfer is of a portion only of the malikana, the old recipient must still be required to give up his roll for cancellation. A new roll for payment of the balance of the malikana returned by him will then be supplied to him and a roll will be also given to the transferee for the share acquired by him. Care must be taken on no account to give a new roll for malikana until the old roll has been surrendered and cancelled, unless the Collector is satisfied that it is irrecoverable.
