Section 12(3) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
(3)Before taking possession of any land under sub-section (1), the competent authority shall, without prejudice to the provisions of sub-section (2)-(a)make payment of eighty per centum of the compensation for such land as estimated by him to the person interested and entitled thereto; and(b)pay to him, unless prevented by one or more of the contingencies mentioned in section 9, and where the competent authority is so prevented, the provisions of section-9, shall apply as they apply to the payment of compensation under that section.
