106. Restoration of land to claimant (Section 115).
(1)If during the period specified in section 115(3), any claimant applies for the restoration of the land referred to therein, the Sub-Divisional Officer shall call for a detailed report from the Tahsildar, and after affording an opportunity of hearing to the applicant or any other person interested (including the Bhumi Prabandhak Samiti), decide the claim of the applicant.(2)If such claim is rejected, the Sub-Divisional Officer shall continue to let out the land in accordance with rule 105(1). But if the claim is allowed, or if the suit filed by the claimant under section 115(4) is decreed, the Sub-Divisional Officer shall pass necessary orders in accordance with section 115(7).Division of holdings
