Section 22 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
22. Khas possession can only be taken through Civil Court if lessee objects.
- When in a lease it is provided that, in the event of certain contingencies occurring, the Collector will enter upon and take khas or direct possession of the property, it must be understood that, where the settlement holder objects, possession cannot be taken save under the orders of a competent Civil Court.
