Section 5(1) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
(1)On the date fixed in the notice, the landlord or any other person may appear and object to the restoration of the holding or portion thereof on anyone or more of the following grounds, namely :-(a)that he has constructed any building or other structure of a permanent nature or planted any garden on the holding or any portion thereof before the date of the commencement of this Act and that such building, structure or garden is of such a value that the restoration of the land covered by such building, structure or garden will be unfair; and(b)that he has excavated any tank or sunk any pucca well on the holding or any portion thereof before the date of the commencement of this Act.
