(1)The transfer of Government land or building from one department of the State Government to another is regulated by Rule 327 of the Bihar Treasury Code.(2)The transfer of land and buildings between the Union and the State Governments is regulated by the provisions of Articles 256, 257 and 298 of the Constitution of India and subsidiary instructions issued by the Central Government which are reproduced in Appendix 15. (Transfer of lands and buildings between the Central and the State Governments.)Section IIIInsurance of Government property
