Section 13(2) in Bihar Privileged Persons Homestead Tenancy Act, 1947
(2)On receipt of such an application the Collector, after making such enquiry as he thinks fit, may, if he is of the opinion that the mortgagee has wilfully neglected to pay the amount of rent in arrear, eject the mortgagee and restore the mortgaged property to the mortgator, and the mortgagee shall thereupon be deemed to have terminated.
