Section 20 in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
20. [ Recovery of amount. [Substituted by Bihar Act 27 of 1975.]
(1)Where a raiyat from whom amount is recoverable under this Act fails to pay the sum within the period prescribed therefor, the person entitled to receive it, may in addition to any other mode of recovery open to him apply to the Collector, within such time as may be prescribed, for recovery on his behalf of the amount due to him as if it were an arrear of land revenue payable to the Government.(2)Where any amount payable under this Act, is not paid whether in whole or in part, within three months of the date of obtaining possession under Section 17 interest at the rate of six percentum per annum shall be charged on the amount so payable.]
