Section 14 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
14. Application under Section 13(5) by the raiyat to eject the under-raiyat in case of latter's failure to put the raiyat in possession.
(1)The application referred to in sub-section (5) of Section 13 shall be made within a period of thirty days of the date from which the order of the Collector under subsection (4) of Section 13 takes effect:Provided that any such application may be permitted to be made at any time after the aforesaid period of thirty days if the Collector is satisfied that the applicant was prevented by sufficient cause from filing the application within such period.(2)On receipt of the application from the raiyat for ejecting the under-raiyat, the Collector shall issue a notice to the under-raiyat or his legal representatives to show cause by a date to be specified in the notice in Form L.C. 10 why such force as may be necessary shall not be used for putting the raiyat in possession.(3)If no cause is shown on or before the date specified in the notice or if the cause shown is, in the opinion of the Collector not satisfactory, and it appears to the Collector that the under-raiyat for his legal representative refused or failed to put the raiyat in possession of the land in accordance with the order of the Collector under Section 13(3) of the Act, he shall pass an order in writing, subject to the provisions of Section 14 directing the Nazir/the bailiff of the Court or any other person to deliver possession of the land to the raiyat and for that purpose may use such force as may be necessary.(4)The delivery of possession will be effected in the manner prescribed for the purpose in the Code of Civil Procedure, 1908 (Act V of 1908) and the warrant to the bailiff for giving possession of the land shall be in the Form L.C. 11.
