Section 6(1) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
(1)If the auction purchaser of any holding or land in respect of which an order under Section 4 has been made has not alienated the whole or any part of the holding or land purchased by him and is in possession thereof the amount deposited with the Deputy Commissioner under [sub-section (3)] [Substituted by Act 18 of 1956 for 'after the 31st day of December, 1957'.] of Section 4 shall be paid to him on his application and in the prescribed manner.
