Section 35(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)On receipt of an intimation from the Treasury Officer about the receipt of the Bonds under Rule 34, the Collector shall tender payment of the amount of compensation to the compensation-holder in Bonds and/or in cash as prescribed in Rules 30 and 31 except in the case referred to in Rule 39.
