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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3) in The Bihar Gramdan Rules, 1966

(3)If the Anchal Adhikari pass an order of eviction, he shall give possession of such lands to the Gram Sabha after ejecting the Gramdan Kisan or any other person found to be in unlawful possession thereof by use of such force for the purpose as he may consider necessary.