Section 29 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
29. Bihar Ceiling and Acquisition of Surplus Land Compensation Bonds.
- Subject to Rules 30 and 31 the amount of compensation under Section 23 and terms of a Compensation Assessment Roll, as finally published, shall be paid in cash and/or negotiable and transferable bond which shall be described as "Bihar Ceiling and Acquisition of Surplus Land Compensation Bonds" (hereinafter referred to as "Bond").
