Section 4(3) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
(3)If the Tana Bhagat raiyat or, as the case may be, his legal representative makes the deposit required under sub-section (2), the Deputy Commissioner shall make an order in writing restoring the holding to the ownership and possession of such Tana Bhagat raiyat or his legal representative.
