Section 36(3) in Bihar Private Irrigation Works Act, 1922
(3)(a)When the right of the applicant or his representative in interest to occupy such land ceases absolutely in accordance with the terms of the preceding sub-section, the person who owned the land at the date of the acquisition or his representative in interest may, within one year of the date on which the right of the applicant to occupy the land ceases absolutely, claim in the court of the Collector the return of the land on payment of the compensation paid to him or the total amount of the rent-charge paid to him by way of such compensation, after deduction therefrom of the amount paid under Section 23 (2) of the Land Acquisition Act, 1894 (1 of 1894) and any other sum which may be awarded by the Collector for depreciation in the value of the land subsequent to acquisition.(b)The Collector may on such claim being made order the return of the land to the claimant after payment by him of the amount mentioned in clause (a) of this sub-section, or he may (if he thinks fit) take action under [Chapter VIA] [Substituted by Act 37 of 1950.] for the maintenance of the irrigation work.(c)An order of the Collector under clause (b) for the return of the land to the claimant shall operate to revest the land in the claimant subject to all the right of other persons existing at the time of acquisition.[Chapter VIA] [Inserted by Act 37 of 1950.] Maintenance of Irrigation Works by Government Agency
