Section 27(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(2)All arrears of rent in respect of the land so vested and due by the landholder for any period prior to the date on which the land-holders is, in consequence of such vesting divested of his possession by an order of the Collector under this Act, shall continue to be recoverable from such land-holder and may without prejudice to any other mode of recovery, be realised by deducting the amount from the compensation payable under this Act to such land-holder.
