Section 8(2) in The Bihar Bakasht Disputes Settlement Act, 1947
(2)If the Board decides that one of the parties was or should under the proviso to sub-section (1) be treated as being in possession of the subject of the dispute, it shall pass an order declaring such party to be entitled to possession thereof until evicted therefrom in due course of law, and forbidding all disturbance of such possession until such eviction and when the Board proceeds under the proviso to sub-section (1), it shall further order that possession shall be restored to the party forcibly and wrongfully dispossessed.
