Section 25(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(3)If the amount of claim allowed by the Collector or the Civil Court, as the case may be, exceeds the amount of compensation payable under Section 24, in respect of the land, the mortgagee or the charge-holder shall be entitled to realise from the executant of the instrument of the mortgage charge or from his legal representative only y-x/y of the deficit and remaining x/y of the deficit shall be borne by the mortgagee or charge-holder.Explanation. - In this sub-section 'y' stands for the total area of land, including the mortgaged or charged land in question; held by the executant of the instrument or his legal representative any where in the State on the date of commencement of this Act and 'x' stands for the mortgaged or charged land in question.
