22A. [ Procedure for ejectment. [Added by Bihar Act No. 14 of 1965.]
- Where the Revenue Officer is of opinion that any person is liable to be ejected from any land under sub-section (2) of Section 16 or Section 21 or Section 22, he shall, by an order in writing serve in the prescribed manner on the person in possession of the land require him to deliver possession thereof to the Committee, or show cause, if any, against the order within a time to be specified therein and if such person fails to deliver possession or show cause or if the Revenue Officer rejects any cause shown by such person after giving him a reasonable opportunity of being heard, the Revenue Officer shall, for reasons to be recorded, take or cause to be taken such steps or use or cause to be used such force as, in his opinion may be necessary for securing ejectment of such person from such land.]
