Section 39 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
39. Amount of Compensation to a mortgagee or a charge-holder.
(1)The Collector referring the claim to the Civil Court under clause (1) of sub-section (2) of Section 25 shall forward the bonds, together with copies of the Challan to the Collector of the district with a letter in Form LCN (18). On receipt of the bonds and the challan by the Collector they will be entered in his office in "register of bonds and cash payment to the mortgagee or the charge-holder" in Form LCN (19). The Bonds and challan will then be kept in the double lock of the Treasury where the same Register LCN (19) shall also be maintained. This Register will be kept along with the bonds and challan in the double lock. There should be a half-yearly verification of the bonds and challan by a Gazetted Officer to be nominated by the Collector of the district for the purpose.(2)On a decision of the claim by the Civil Court, compensation in equated instalments in Bonds/cash shall then be made according to Rule 37 by the Collector when required on a Requisition for Bonds and/or challans in Form LCN (20).
