Section 15(1) in Bihar Privileged Persons Homestead Tenancy Act, 1947
(1)If a transfer of his holding or any portion thereof is made by a privileged tenant in contravention of the provisions of Section 9 and if a transferee takes possession of the holding or any portion thereof in pursuance of such transfer, the Collector may, of his own motion or on an application made in that behalf, after recording an order in writing, eject the transferee from the transferred property:Provided that the transferee whom it is proposed to eject is given an opportunity of showing cause against the order of ejectment.
