Section 6 in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950
6. Completion of acquisition not compulsory, but compensation to be awarded for damage suffered by the owner in consequence of the notification of acquisition.
(1)The State Government shall be at liberty to withdraw from the acquisition of any land of which possession has not been taken.(2)Whenever a person is deprived of the use of his land at any time after the publication of the notification under Section 3 and prior to the payment of compensation by the competent authority, such person shall be entitled to, and shall be paid, such reasonable interim compensation as may be determined by the Collector at the time of such deprivation and periodically thereafter until the compensation is assessed and paid under Section 8 or the acquisition proceedings are withdrawn under sub-section (1).
