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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Bihar - Subsection

Section 14A(2) in The Bihar Bhoodan Yagna Act, 1954

(2)The Revenue Officer may on receipt of an application under sub-section (1) or on his own motion, after making such enquiry as he deems fit, order that the grantee shall be put in possession of the land or part thereof from which he has been so ejected.