Section 25(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(2)(i)If the Collector is unable to decide the claim, he shall, by an order, refer the claimant to a Civil Court of competent jurisdiction and when such order is made the compensation payable in respect of the land under Section 24 shall be kept in deposit in a Government Treasury to be paid in accordance with the final decision of the Civil Court.(ii)Where there are more claimants than one, the Collector or the Civil Courts as the case may be, shall settle the order in which each claimant is entitled to receive the amount due to him, and in doing so it shall be guided by the appropriate provisions of the Transfer of Property Act, 1882 (IV of 1882).
