Section 4(2) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
(2)If after the inquiry under sub-section (1), the Deputy Commissioner is satisfied about the claim of such Tana Bhagat raiyat or his legal representative he may require him to deposit with the Deputy Commissioner within the time allowed by him such sum as may be determined by him having regard to the amount for which the holding was sold to the auction-purchaser or alienated, in any of the ways specified in sub-section (2) of Section 6, to the person in possession of the holding, either in whole or in part, for valuable consideration and the amount of any compensation for improvements effected to the holding which the Deputy Commissioner may deem fair and equitable.
