242. Ejectment of persons unlawfully obtaining possession of such tenancies - If any person obtains possession of a 'Mundari-khunt-kattidari tenancy or any portion thereof in contravention of the provision of Section 240, the Deputy Commissioner may eject him therefrom.
and if the tenancy was, before such possession was obtained entered as a 'Mundari khunt-kattidari tenancy in a record-of-rights finally published under the Act or under any law in force before the commencement of this Act, no suit shall be maintainable in any Court in respect of such ejectment; but an appeal shall lie as provided in Chapter XVI.
