Section 145(6) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(6)Party in possession to retain possession until legally evicted. - If the Magistrate decides that one of the parties was or should under the [second proviso] [Substituted by Act XLII of 1956 for 'first proviso'.] to sub-section (4) be treated as being in such possession of the subject, he shall issue an order declaring such party to be entitled to possession thereof until evicted therefrom in due course of law, and forbidding all disturbance of such possession until such eviction and when he proceeds under the [second proviso] [Substituted by Act XLII of 1956 for 'first proviso'.] to sub-section (4), may restore to possession the party forcibly and wrongfully dispossessed.
