(1)If the Collector takes possession of the bhumidhari land under section 122(1), he shall let it out in accordance with the procedure laid down in rule 105.(2)If the bhumidhar or any person claiming through him who is entitled to take possession appears and makes a claim within the period specified in section 122(3), and the Collector upholds his claim for such entitlement, he shall restore the land to such claimant, and drop further proceedings.(3)While making the order of restoration, the Collector shall further direct that the amount realised from the lease (after deducting the expenses of such lease and the arrears of land revenue) shall be refunded to the claimant.(4)If no claimant appears within the said period, the Collector shall declare the land to have been abandoned, and deliver possession to the Bhumi Prabandhak Samiti and shall also direct for the correction of the record of rights accordingly.(5)Every order of the Collector under section 122(4) shall be pasted on the notice Board of the concerned Tahsil and also of the Bhumi Prabandhak Samiti.
