Section 145(6) in The Code of Criminal Procedure, 1973
(6)(a)If the Magistrate decides that one of the parties was, or should under the proviso to sub-section (4) be treated as being, in such possession of the said subject, he shall issue an order declaring such party to be entitled to possession thereof until evicted therefrom in due course of law, and forbidding all disturbance of such possession until such eviction; and when he proceeds under the proviso to sub-section (4), may restore to possession the party forcibly and wrongfully dispossessed.(b)The order made under this sub-section shall be served and published in the manner laid down in sub-section (3).
