Section 16 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
16. Deposit of compensation by the raiyat under sub-section 14(3).
- After the Collector has determined the compensation in the manner laid down in Rule 15 the Collector shall pass an order in writing, directing the raiyat to deposit the entire amount of compensation in the Treasury/Sub-Treasury in one lump sum or in such instalment as the Collector may allow.(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.
