Report No. 10

19. When notification under section 4 deemed to be cancelled.-

within the period specified in sub-section (1) or (2) of section 18, the proceedings are not completed, the notification under sub-section (1) of section 4 shall stand cancelled, and the persons interested in the land shall, if possession of the land has been taken by the Collector, be entitled to apply to the court for an order against the Collector for:-

(a) restoration of possession in accordance with their respective interests, and

(b) payment of such compensation as the court may determine.