Section 5(3) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
(3)If on or before the date on which an order under sub-section (1) of section 4 takes effect under sub-section (1) of this section, the person in possession of the agricultural land as a result of the transfer referred to in sub-section (1) of section 4 has not yielded possession of such land to the proprietor, tenure-holder, raiyat or under-raiyat, as the case may be, the Collector may of his own motion, and shall on the application of such proprietor, tenure-holder, raiyat or under-raiyat, eject such person and place such proprietor, tenure-holder, raiyat or under-raiyat, as the case may be, in possession of such land.
