Section 4(4) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
(4)Notwithstanding anything contained in sub-section (1), the Deputy Commissioner may, on receipt of any information, or on his own knowledge, that the holding of any Tana Bhagat raiyat has been sold in execution of a decree for arrears of rent for the reasons stated in sub-section (1), initiate of his own motion proceedings for restoration of such holding to the ownership and possession of such Tana Bhagat raiyat or, if he is dead, to his legal representative and thereupon the provision of sub-section (1), (2) and (3) shall apply mutatis mutandis to such proceedings:Provided that no proceedings shall be initiated under sub-section (1) or subsection (4) [after the 31st day of March, 1962.] [Substituted by Act 18 of 1956 for 'after the 31st day of December, 1957'.]Explanation. - In this section-(i)"parties interested" means the auction-purchaser of the holding or any person who may be in possession of such holding by alienation in any of the ways specified in sub-section (2) of Section 6, and(ii)"holding", includes a portion of a holding.
