22. [ Ejectment of persons in unlawful possession of lands. [Substituted by Bihar Act 16 of 1976.]
- Any person who takes possession, otherwise than in accordance with law, of any land in respect of which Bhoodan Yagna Danpatra has been previously confirmed under Section 11, may be ejected from such land by the Revenue Officer, suo motu on his own information or an application by the Committee:Provided that nothing in this section shall apply to a person who has instituted a civil suit to set aside the order of the Revenue Officer under Section 11 or Section 15 and has secured orders in the suit staying ejectment.]
