(4)The Revenue Divisional Officer shall, on receipt of an application under Sub-section (3), make or cause to he made necessary enquiries in respect of such application and if he is satisfied that die applicant is entitled to restoration of possession under Sub-section (2), he shall by order direct the person in possession of the land to deliver possession of the same to the applicant within a period or Nay days from the date of service of the order:Provide that no order under this Sub-section shall be made unless the person who is in possession of the land has been given an opportunity of being heard in the matter.
