Section 456(1) in The Code of Criminal Procedure, 1973
(1)When a person is convicted of an offence attended by criminal force or show of force or by criminal intimidation, and it appears to the Court that, by such force or show of force or intimidation, any person has been dispossessed of any immovable property, the Court may, if it thinks fit, order that possession of the same be restored to that person after evicting by force, if necessary, any other person who may be in possession of the property :Provided that no such order shall be made by the Court more than one month after the date of the conviction.
