Section 31 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
31. Cash payments in case of (a) amount not covered by Bonds (b) amount of compensation not exceeding Rs. 50.
(1)Subject to sub-rule (2), all such amount as cannot be covered by Bonds shall be paid in cash.(2)Where the total amount of compensation payable to a land-holder does not exceed Rs. 50 it shall be paid in cash.(3)No interest is payable on cash payments under sub-rules (1) and (2).(4)The amount of compensation payable in cash under this Rule shall be rounded off to the nearest Naya Paisa.
