Section 15 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
15. Determination by the Collector of compensation payable by the raiyat for improvement made on the land by this ejected under-raiyat, under Section 14 (2).
(1)For the purpose of determining the amount of additional compensation to which under-raiyat is entitled under sub-section (2) of Section 14 for any improvement made by him of the land from which he is ejected, the Collector shall obtain from the under-raiyat a statement showing, besides the matter described in clause (ii) of the said-section, the following particulars, namely(a)period of the execution of the improvement work;(b)name/names of the person or persons who executed the work;(c)amount claimed as compensation.(2)On receipt of the statement the Collector shall issue a notice to the raiyat to appear before him either personally or through an agent duly authorised by him on a date to be specified in the notice and to show cause why the amount of compensation claimed by the under-raiyat should not be assessed for being paid by the raiyat.(3)If after due service of the notice cause is shown or no cause is shown the Collector shall, after giving an opportunity to the under-raiyat and raiyat, to be heard in the matter and/or adducing evidence, determine the compensation after taking into consideration the evidence adduced and the statement furnished under sub-rule (1).
