Section 124 — Restoration of possession of land in certain other cases.

(1) Where a tenant of any land has, on or after the 6th day of March, 1956, surrendered, or been evicted from, such land, and the surrender or eviction could not have taken place if this Act had been in force on the date of such surrender or eviction, the competent authority may, suo motu or on application made by the tenant, restore him to possession of the land which he surrendered or from which he was evicted unless some other tenant not being a member of the landowner's family, had bona fide been admitted to possession of such land. (2) The competent authority shall, before making an order under sub-section (1) , make such inquiry as may be prescribed.

‹ Prev All sections Next ›