(1)If any allottee of land,-(i)[ contravenes the provisions of clause (b) of sub-section (2) of Section 19; or [Substituted by Bihar Act 6 of 1978, vide Section 16 (w.e.f. 23rd August, 1978).](ii)fails to pay any dues in respect of any land allotted to him;]the Gram Sabha may make an application to the prescribed authority for cancelling the allotment and thereupon the prescribed authority may, after making such enquiry as it deems fit and after giving the allottee an opportunity to be heard, cancel the allotment and restore possession of the land to the Gram Sabha after ejecting the allottee or any other person found in possession of the land.
