Section 16 in The Bihar Land Disputes Resolution Act, 2009
16. Attachment of standing crop over the disputed land.
(1)The Competent Authority may, if he is satisfied, that standing crop over the disputed land is required to be attached in the interest of justice, he may pass appropriate order and attach the standing crop over the disputed land.(2)The Competent Authority may order the sale of standing crop during the pendency of a proceeding before him and the sale proceeds shall be kept in Government account until disposal of the case and subsequently, the sale proceeds shall be delivered to the parties in terms of order passed by him, subject to order, if any, passed in appeal.
