Section 100 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
100. Entry of new estates.
- When an estate is purchased by Government at a revenue sale or becomes the property of Government by escheat or in any other way, a summary settlement must be made with the existing tenants pending regular settlement. The yearly demand so ascertained will be entered in column 5 of return I and also in Register 32 and Register 40.
