Section 7(2) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
(2)If there be failure to pay the occupancy price under sub-section (1), within the prescribed period and in the prescribed manner; the alienee or as the case may be, the authorised holder shall be deemed to the unauthorisedly occupying the land, and shall be liable to he summarily evicted therefrom by the c,-,!lector in accordance with the provisions of the Code.
