Section 53(6) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(6)If the land so acquired is not utilized for the purpose for which it was required within five years of taking possession, the Deputy Commissioner may pass an order restoring the land to the original raiyat or his heirs or to the persons interested on such terms as he thinks fair and reasonable and, on the failure of such persons to take back the land, the Deputy Commissioner may settle the land as if it were village waste land.
