Section 20 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
20. Terms and conditions for restoration of land to the transferor under Section 17(3)(b).
(1)Under clause (b) of sub-section (3) of Section 17, land shall be restored to the transferor on the term and condition that he shall pay the consideration money received in the transaction to the State Government in one lump or in such instalments covering a period of not more than five years may be allowed by the Collector.(2)In the event of default in paying the consideration money or any instalment thereof fixed under sub-rule (1), the entire outstanding amount may be realised at the discretion of the Collector as a public demand which shall be a first charge on the land.
