Section 23(7) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(7)Every entry in the compensation assessment-roll finally published under sub-section (5) or sub-section (6) shall, except as provided under this Act, be final and conclusive evidence-(a)of the matter referred to therein;(b)of the nature of the interest of the persons named therein; and(c)of the apportionment of the compensation among the persons claiming interest therein.
