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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(6) in The Bihar Gramdan Rules, 1966

(6)The Anchal Adhikari may also fix a date by which the Gramdan Kisan or the person in possession of the land shall hand over management to Gram Sabha. If, the Gramdan Kisan or the person in possession of the land does not hand over management of the land by the date, the Anchal Adhikari may eject the Gramdan Kisan or the person in possession by use of such force for that purpose as he may consider necessary. The Gram Sabha shall restore the possession of the land to the Gramdan Kisan or his heir or successor-in-interest after the said period.