Section 24 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
24. Payment of compensation.
- Subject to the provisions of Section 25, the amount of compensation as finally determined under Section 23 shall be paid in the prescribed manner in cash or in bonds or partly in cash and partly in bonds and when the compensation or any part of it is paid in bonds, such bonds shall be negotiable and transferable and payable in thirty equated annual instalments representing the principal and interest at two and a half percent per annum with effect from the date of issue:Provided that all arrears of rent remaining lawfully due to, and all other amounts recoverable under any law for the time being in force by the State Government from the raiyat, to whom the compensation is payable, shall, without prejudice to any other mode of recovery, be recoverable, when so ordered by the Collector in the prescribed manner, by deduction thereof from the amount payable to such raiyat under Section 23.
