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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in The Bihar Gramdan Rules, 1966

(3)If the Anchal Adhikari passes an order cancelling the allotment and restoring possession of the land to the Gram Sabha, he shall give possession of such land to the Gram Sabha after ejecting the allottee or any other person found in possession thereof by use of such force, for the purpose, as he may consider necessary.