Section 5(2) in Bihar Privileged Persons Homestead Tenancy Act, 1947
(2)[ The Collector may, on receipt of an application under sub-section (1) or on his own motion, after making such enquiry as he deems fit, order that the Privileged tenant shall be put in possession of the homestead or part thereof, from which he has been so ejected.] [Substituted by Act, 33 of 1954.]
