Section 17(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(3)If the transaction is-(a)one of sale, the land shall be liable to be forfeited to the State; and(b)not one of sale, the land shall be restored to the transferor on such terms and conditions as may be prescribed:Provided that the transferor and transferee shall be given a reasonable opportunity of being heard and adducing evidence before an order is made under this sub-section.
