16. Settlement of donated land prior to distribution.
(1)When any land has been vested in the Committee under sub-section (1) of Section 13 or is deemed to have vested under sub-section (2) of Section 15, the Committee may, for the period intervening between the date of its vesting and the date of its grant [under Section 14] [Substituted by Bihar Act No. 15 of 1959, Section 9 for the words 'to a landless person'.] settle it with any person, who has the means to cultivate the land and is willing to do so, for purposes of cultivation for such period and on such terms and conditions as may be prescribed. Such settlement shall be made by a registered instrument.[Provided that, if the Committee has not settled such land with any person under this sub-section, and the donor has continued in possession and enjoyed the usufruct of the land, the donor shall be deemed to be the settlee thereof during the period intervening the date of its vesting and the date of its grant under Section 14 and such donor shall be liable for that period to pay to the State Government the rent that he would have been liable to pay for that land to his landlord before the date of such vesting.] [Inserted by Bihar Act No. 15 of 1959.](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.]
