Section 5B(3) in Bihar Private Irrigation Works Act, 1922
(3)If the prescribed authority entertains any application made under subsection (1), it shall make such inquiry as it thinks fit and if it is satisfied that anything done by the Collector under sub-section (1) of Section 5A was not, in all the circumstances of the case, desirable and that the application has, as a result of such act, sustained any loss, it shall assess in the prescribed manner the compensation which, in its opinion the applicant is entitled to receive and shall further pass an order directing the Collector to cause such land or irrigation work so far as any alteration thereof shall appear not to have been desirable in all the circumstances of the case, to be restored at the expenses of the State Government as early as possible to the State in which such land or irrigation work was when the Collector commenced to act under the provisions of Section 5A.
