Section 102 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
102. Estates under resettlement.
- When an estate is under resettlement the entry to be made in column 5 of return I is the annual demand which was imposed at the last previous settlement, subject to the alterations duly made in it since then. This demand should continue to be shown in the return, and collections should continue to be made accordingly, until the completion of the new settlement.
