Section 7(3) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
(3)When the Collector passes an order under clause (f) of sub-section (1), he shall deliver possession of the land mentioned in such order :-(a)in the case mentioned in sub-clause (i) of clause (f) of sub-section (1), as soon as possible after the raiyat has deposited with the Collector the sum mentioned in the said sub-clause; and(b)in the case mentioned in sub-clause (ii) of clause (f) of the said sub-section, as soon as possible after the raiyat has deposited with the Collector the amount referred to in the said sub-clause.
