Section 10 in Bihar Privileged Persons Homestead Tenancy Rules, 1948
10. Payment of compensation.
- After all objections relating to a landlord filed on publication of the draft compensation roll under Rule 9 have been disposed of, the Collector shall make payment of the total amount of compensation to the landlord in one instalment and the amount of compensation shall be in cash and it shall be rounded up to the nearest five paise. No interest should be payable on the amount of compensation.
