Section 14A(3) in The Bihar Bhoodan Yagna Act, 1954
(3)If a grantee is threatened with unlawful ejectment from the land granted to him under section 14 of the Act or any part thereof by any person, the Revenue Officer may, on his own motion or on application made in this behalf by the grantee initiate a proceeding for preventing such person from ejecting the grantee and may, after hearing the parties for which due notice shall have been given to them, or even after ex parte hearing, in cases of emergency, by an order giving reason thereof in writing restrain such person from ejecting the grantee:Provided that where an ex parte order has been made, the Revenue Officer shall soon thereafter as may be possible hear the parties after giving due notice to them, and may, for reasons to be recorded in writing, confirm the order but, if after such hearing he finds that there are no reasonable grounds for such order he will set aside the same and reject the prayer.
