21. Determination of grant and ejectment of grantee from the land.
- If any person to whom land has been granted under Section 14 or is deemed to have been granted under sub-section (3) of Section 15 contravenes any restriction or condition imposed under this Act, the Committee may make an application to the Revenue Officer for determining the grant and the Revenue Officer may, after such inquiry as he deems fit, determine the grant and restore possession of the land to the Committee after ejecting such persons or any person in possession therefrom.
