Section 319 in Bihar Board's Miscellaneous Rules, 1958
319. Claims to surplus sale-proceeds.
- Deposits on account of surplus sale-proceeds of estates sold under Act XI of 1859 should be treated in the manner laid down in Rules 554 and 557, Chapter IX, Section III, of the Bihar Treasury Code, Volume I. The claims of ex-proprietors to sale-proceeds of their estates should never be rejected on the ground of limitation. When, however, they are submitted after a long interval, the enquiry for the purpose of ascertaining whether the amount claimed has never been paid, and whether the claimants are the persons legally entitled to the refund should be made with special care. Explanations of the delay in applying should be taken from the claimants in such cases, and where the evidence of the amount being still unpaid or of the right of the claimants to receive payment is unsatisfactory, the applications should be rejected.Note. - The procedure laid down in the above rule applies to sale-proceeds of estates sold under the Certificate Act, compensation for lands acquired by Government, security for estates farmed, remuneration of Batwara Amins and deposits of rents.
