Section 22 — Arrangement for reclamation.

When the land has been taken possession of the Land Development Commissioner may, with the approval of the Board, arrange for its reclamation-- (a) by retaining it under his management for such period as he thinks fit, or (b) by settling it for such period and on such terms as may be fixed by the Board with the person who on the date of taking possession was in lawful possession of the land, or was entitled to such possession, or, if such person is dead, with his successor in interest, or (c) if such person refuses to take the land for such period or on such terms, by settling it with any other person, or (d) by a combination of the methods aforesaid: Provided that the total period for which the land is retained or settled under this section shall not exceed ten years.

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