Section 9(3) in The Land Acquisition (Bihar Amendment) Act, 1960
(3)In every case under the preceding sub-section the Collector shall at the time of taking possession offer to the persons interested compensation for the standing crops on such land and for any other damage sustained by them caused by such sudden dispossession and not accepted in Section 24; and, in case such offer is not accepted, the value of such crops and the amount of such other damage shall be allowed for in awarding compensation for the land under the provisions herein contained.
