Section 14(4) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(4)Notwithstanding anything contained in Section 12 or in Section 13 or in the preceding sub-sections, the raiyat shall not be entitled or permitted to resume the land until the entire amount payable under sub-sections (1) and (2) has been paid in accordance with the provisions of sub-section (3).
