Section 18(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(3)Notwithstanding anything contained in Section 14, any lessee or mortgagee or other encumbrancer entitled to possession, may, if necessary, be put in possession of the holding or part of the holding, as the case may be, to which his lease or mortgage or other encumbrance has been transferred under sub-section (1).
