6. Power to restore persons wrongfully dispossessed.
- In case it shall be proved to the Special Commissioner that any person, who within twenty years next before the passing of this Act held any lands of 'bhuinhari' or majhahas tenure, has been wrongfully dispossessed of such lands, the Special Commissioner shall cause such person, or in case of his being dead, the heir of such persons, to be put in possession of such lands, and shall cause the name of the person so put in possession to be entered in the register as the occupant of the said lands on any bhuinhari or majhahas tenure, as the case may be.
