Section 14(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(3)The entire amount of compensation payable to the under-raiyat under sub-sections (1) and (2) shall be deposited by the raiyat with the Collector to the credit of the under-raiyat in the prescribed manner in one lump sum or in such instalments as may be allowed by the Collector.
