Section 8(5) in Bihar Privileged Persons Homestead Tenancy Act, 1947
(5)If a privileged tenant has been ejected by his landlord [or any other person] [Inserted by Amendment Act, 11 of 1989.] from his homestead or any part thereof, otherwise than in accordance with the provision contained in sub-section (1), then the tenant may apply to the Collector for restoration of his possession over the homestead or part thereof from which he has been so ejected.
