Section 8(4) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
(4)On the expiry of the period of the mortgage or on the redemption of the mortgage before the expiry of such period under sub-section (3), if the mortgagee does not yield possession of the mortgaged land to the proprietor, tenure-holder, raiyat or under-raiyat, as the case may be, the Collector may of his own motion, and shall on the application of such proprietor, tenure-holder, raiyat or under-raivat, eject the mortgagee and place, such proprietor, tenure-holder, raiyat, or under-ratyaf, as the case may be, in possession of such land.
