Section 7(1) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
(1)If the proceedings are not dropped under sub-section (2) of Section 5, the Collector shall -(a)determine the land which is liable to be restored to the raiyat under the provisions of this Act;(b)determine the amount which shall be payable by the raiyat for the restoration to him of such land;(c)specify the person to whom the amount determined under clause (b) shall be payable:Provided that where the Collector is of opinion that more than one person are entitled to the amount determined he shall also apportion the amount which shall be payable by the raiyat to each person;(d)ascertain whether the raiyat desires to deposit the amount mentioned in clause (b) in one lump sum or in instalments;(e)if the raiyat desires to deposit or pay the said amount in instalments, determine, having regard to the means and circumstances of the raiyat, the number and amount of such instalments which shall be payable within a period not exceeding five years; and(f)order that the raiyat shall be put in possession of such land, -(i)if the amount determined under clause (b) is payable in one lump sum, as soon as possible after the raiyat has deposited with the Collector such lump sum; and(ii)if the said amount is payable in instalments, as soon as possible after the raiyat has deposited with the Collector the amount of the first instalment.
