Section 26(11) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(11)If in the opinion of the Collector, a genuine dispute arises with regard to the interest of a land-holder in the land or a part thereof, acquired or deemed to be acquired by the State Government under the Act, or his right to receive the compensation, the Collector shall withhold payment of the compensation to the extent disputed until such time as the dispute is decided by him.
