129. Restoration of possession to allottee or the Government lessee.
(1)Where any person is admitted to any land in accordance with Section 125, or where any land is let out to any person by the State Government and any person, other than the allottee or lessee, is in occupation of such land in contravention of the provisions of this Code, the Assistant Collector may, of his own motion, and shall, on the application of the allottee of the lessee, as the case may be, put him in possession of such land, and may for that purpose use or cause to be used such force as he considers necessary.(2)The provisions of sub-sections (2) to (8) of Section 65 shall mutatis mutandies apply in relation to reoccupation of any land or part thereof after possession has been delivered under sub-section (1).Ejectment
