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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1) in Bihar Land Reforms Rules, 1951

(1)The Treasury Officer shall deposit the Bonds, when received, in the Treasury double lock and send an intimation to the Collector of the receipt of the particular Indent, who will immediately inform the Compensation Officer about such receipt. In case of non-compliance of an Indent in full, the Collector will correspond in the matter with Public Debt Office, [Patna] [Substituted by Notification No. 339-LR, dated 14.1.1960.].