(1)If any allottee of land contravenes the provision of clause (b) of sub-section (2) of Section 20, or fails to pay any dues in respect of any land allotted to him the Gram Sabha may make an application under Section 24 before the Anchal Adhikari of the Anchal in Form XIV for cancelling the allotment.(2)On receipt of the application, the Anchal Adhikari shall issue notice to the allottee and the Gram Sabha and after hearing them and after making such enquiry as he deems fit, pass necessary orders on the application.(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.(4)The Anchal Adhikari may, instead of cancelling the allotment and restoring the possession of the land to the Gram Sabha, order the Gram Sabha to take over management of such land for a period to be specified in the order and also fix a date by which the Gram Sabha shall assume the management of the land. If the allottee or any other person in possession of the land does not hand over management of the land by the specified date, the Anchal Adhikari may eject the allottee or any other person in possession by use of such force for the purpose as he may consider necessary. The Gram Sabha shall restore the possession of the land to the allottee after the said period.(5)Details of all such temporarily managed lands shall be entered in Register maintained in Form XIII.(6)The Gram Sabha shall manage the land and pay the allottee the surplus income, if any, derived from the land in accordance with the provisions of sub-rules (7) and (8) of Rule 12.
