(1)If an applicant or his representative-in-interest fails-(a)to construct the work for the purpose for which the land has been acquired under this Act; or(b)to construct and maintain the necessary works in accordance with the conditions stated in sub-section (3) of Section 87 to the satisfaction of the Collector;within a time to be specified by the Collector within such or further time as the Collector may from time to time allow,, the person who owned the land at the date of acquisition or his representative-in-interest may, within one year of expiry of the period mentioned above, claim in the Court of the Collector the return of the land on payment of the compensation paid to him after deduction therefrom of the amount paid under sub-section (2) of Section 23 of the Land Acquisition Act, 1894, and any other sum which may be awarded by the Collector for depreciation in the value of the land subsequent to acquisition.
