Section 16(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(2)The amount deposited by the raiyat shall be retained by the Collector in the Treasury/Sub-Treasury in which it has been deposited and after the entire amount of compensation has been so deposited by the raiyat, the raiyat shall be permitted to resume the land under Section 12 read with Section 13 of the Act and after such resumption the entire amount of compensation as assessed by the Collector and deposited by the raiyat shall be paid to the under-raiyat.
