Section 27A in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
27A. [ Prevention of ejectment of allottees of surplus land. [Inserted by Act 7 of 1978.]
(1)If any allottee of surplus land is threatened with unlawful ejectment from the land allotted to him under Section 27 or any part thereof by any person, the Collector may, on his own motion or on an application made in this behalf by such allottee or his representative initiate a proceeding for preventing such person from ejecting the allottee and may by orders in writing prevent the person from ejecting the allottee.(2)If any allottee of surplus land has been unlawfully ejected by any person from the land allotted to him under Section 27 or any part thereof, the Collector may,on receipt of an application from the allottee or his representative for restoration of possession of the land or on his own motion, make such enquiry as may be necessary and order that the allottee shall be put in possession of the allotted land or part thereof, from which he has been so ejected.(3)If the person against whom an order has been made under sub-section (2) fails to carry out the order of the Collector within such time, as may be specified in the order, the Collector shall proceed to put the allottee in possession of the allotted land or part thereof as the case may be, after ejecting such person and may for that purpose use such force as may be necessary.]
