(4)The Anchal Adhikari may, instead of cancelling the allotment and restoring the possession of the land to the Gram Sabha, order the Gram Sabha to take over management of such land for a period to be specified in the order and also fix a date by which the Gram Sabha shall assume the management of the land. If the allottee or any other person in possession of the land does not hand over management of the land by the specified date, the Anchal Adhikari may eject the allottee or any other person in possession by use of such force for the purpose as he may consider necessary. The Gram Sabha shall restore the possession of the land to the allottee after the said period.
