Section 16(2) in The Bihar Bhoodan Yagna Act, 1954
(2)No right of occupancy in such land shall accrue to the settlee and shall be liable to be ejected on the expiry of the [period of settlement.] [Substituted by Bihar Act No. 15 of 1959.][Provided that, where the donor is deemed to be the settlee of the land under this section, he shall be liable to be ejected on the date of its grant under Section 14.] [Inserted by Bihar Act No. 15 of 1959.]
