Section 3(2) in The Urban Land (Ceiling And Regulation) Act, 1976
(2)Where(a)any land is deemed to havevested in the State Government under sub-section (3) of section 10 of theprincipal Act but possession of which has not been taken over by the State Government or any person duly authorised by the State Government in this behalfor by the competent authority; and(b)any amount has been paidby the State Government with respect to such land, then, such land shall not be restored unless the amount paid, if any, has been refunded to the State Government.
