87. Conditions of delivery of occupation to applicant.
(1)If the final cost of acquisition is less than the amount deposited by the applicant under Section 86, the balance shall be returned to him, but if it is greater, he shall be required to deposit the deficit within a time to be specified by the Collector. It the applicant fails to do so the Collector shall quash all proceedings hitherto taken and return the amount deposited under Section 86 after deducting a tenth part thereof or the actual expenditure already incurred, whichever is greater.(2)When the final cost of acquisition does not exceed the amount deposited by the applicant under Section 86, or when the deficit in the said amount has been duly deposited by the applicant under sub-section (1), he shall be placed in occupation of the land acquired.(3)Thereafter the applicant and his representative-in-interest shall construct and maintain, to the satisfaction of the Collector all works which in the opinion of the Collector are required for the passage of water or traffic across the aforesaid land of water-courses existing previous to the construction of the work for which such land was acquired, and of drainage intercepted by such work, and for affording proper communications across it for the convenience of the neighbouring lands.
