(1)If any allottee of land,-(i)[ contravenes the provisions of clause (b) of sub-section (2) of Section 19; or [Substituted by Bihar Act 6 of 1978, vide Section 16 (w.e.f. 23rd August, 1978).](ii)fails to pay any dues in respect of any land allotted to him;]the Gram Sabha may make an application to the prescribed authority for cancelling the allotment and thereupon the prescribed authority may, after making such enquiry as it deems fit and after giving the allottee an opportunity to be heard, cancel the allotment and restore possession of the land to the Gram Sabha after ejecting the allottee or any other person found in possession of the land.(2)Notwithstanding anything contained in sub-section (1) in any case falling under clause (ii) of that sub-section, the prescribed authority may, instead of cancelling the allotment and restoring the possession of the land to the Gram Sabha, by order direct the Gram Sabha to take over the management of such land for such period as it may specify.(3)Where the Gram Sabha has been directed to take over the management of any land under sub-section (2), the prescribed authority may make such further orders as it may think fit for enabling the Gram Sabha to assume the management of such land and the Gram Sabha shall manage such land for the period specified and restore the possession of the land to the allottee on the expiration of that period.(4)In any case where the management has been taken over under sub-section (2), the Gram Sabha shall, in such manner and at such intervals as may be prescribed, pay to the surplus income, if any, derived from the land during the period of Management after deducting all amounts due from such persons.[Chapter III-B] [Chapter number and its heading inserted by Bihar Act 6 of 1978 vide Section 17 (w.e.f. 23rd August, 1978).] Gram Sabha and Development of Gramdan Village
