Section 22(4) in The Rajasthan Colonisation Act, 1954
(4)In any of the following cases, namely-(i)where the trespasser neither vacates the land nor makes appearance in response to the notice issued under sub-Section (3); or(ii)where in response to such notice the trespasser does not vacate the land and makes appearance but-(a)does not show any cause; or(b)makes any representation which is rejected after such enquiry and hearing as may be necessary in the circumstances of the case;the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] shall, unless in the case covered by clause (ii) above the trespasser undertakes to vacate the land within a week's time and vacates it within such time, order the removal of the trespasser from such land and shall remove, or depute any person to remove him therefrom and take possession thereof.]
