Section 14A(4) in The Bihar Bhoodan Yagna Act, 1954
(4)If the person against whom an order has been made under sub-section (2) fails to carry out the order of the Revenue Officer within such time, if any, as may be specified in the order, the Revenue Officer may eject him from such land and may for that purpose use such force as may be necessary, and put the grantee in possession of such land].
