- When it is desired to withdraw from the acquisition of land in respect of which a declaration has been published in the Bihar Gazette, the officer concerned must report whether possession has actually been taken of any part of the land, and whether any compensation is to be paid for any damages sustained by the owner and any reasonable costs incurred by him in connection with the acquisition proceedings.(Paragraph 106, page 90 of the Land Acquisition Manual.)Note. - Rules to those buildings financed wholly or partly by local bodies or maintained or aided out of District Education Fund, will be found among the rules framed under Local Self-Government Act.(Vide Chapter 2 of the Code.)Section IIRules relating to grants of land and money for school sites and buildings
