Section 119 — How to deal with resumable grant.

If the trial court finds on Inquiry that the grant is resumable under section 118, it shall-- (i) in a case to which the provisions of sub-clause (a) or (b) of clause (i) , or clause (ii), (iv), (v) or (vi) of section 118 apply, declare the person in possession-- (a) a hereditary tenant if, on the date of the application for resumption, such person has been in continuous occupation of such grant for twelve years or more; or (b) as holding without title, if the period of his occupation on such date is less than twelve years, and order his ejectment from such grant; and (ii) in a case to which the provisions of sub-clause (c) of clause (i) or clause (iii) of section 118 apply, order the ejectment of the grantee and appoint a suitable successor in office with or without the consent of the landlord, as the court deems fit.

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