Section 36 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
36. Deduction under the proviso to Section 24 etc.
- When any deduction from the amount of compensation are to be made on account of arrears of rent and cesses under the proviso to Section 24, or any other State Government dues outstanding against the compensation-holder, which under the provision of any law for the time being in force can be deducted from the amount of compensation the Collector shall, by an order in writing, direct the deduction of all sums from the amount of compensation in the Compensation Assessment Roll and the indenting for Bonds and/or to prepare Cash Payment Order only for the balance left out of the amount of the compensation after such deduction.Before the Bonds are indented for and/or Cash Payment Orders are prepared the Collector shall make enquiry with regard to the Government dues to be adjusted and the charge or mortgage holders to whom compensation is payable under Section 25. He shall record a certificate in the compensation record indicating-(a)the nature and extent of Government dues adjusted,(b)the nature and extent to which compensation should be paid to charge or mortgage holder under Section 25.
