86. Ejectment of Bhumidhar to whom section 85 applies.
(1)Any person, who becomes a Bhumidhar under the provisions of clause (I) of section 85, may notwithstanding anything hereinbefore contained, be ejected form the land at the instance of the Gaon Sabha within such period as may be prescribed.(2)Where a Bhumidhar has been ejected, his rights in the holding shall be extinguished and the land shall become vacant land.
