Section 20(4) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(4)(i)When a sub-lessee is liable to be ejected under sub-section (3), the raiyat of the land may make an application in the prescribed Form within the prescribed period for the restoration of the land sub-let to him after ejecting the sub-lessee therefrom.(ii)On such application being filed, if the Collector, after giving the parties a reasonable opportunity of being heard and adducing evidence, and making such inquiry as he thinks fit, is satisfied for reasons to be recorded that the sub-lessee is liable to be ejected, he shall direct the sub-lessee to put the raiyat in possession of the land within six months of the order.(iii)If the sub-lessee against whom an order is made under clause (ii) refuses or fails to put the raiyat in possession of the land within the period specified in the said clause, the Collector shall, on the application of the raiyat made within the prescribed period and subject to any order on appeal or revision, eject the sub-lessee and put the raiyat in possession thereof, and may, for that purpose use such force as may be necessary.
