(3)If the notice referred to in section 67(2) remains un-complied with or if the cause shown by the person concerned is found to be insufficient, the Assistant Collector may direct by order that-(a)such person be evicted by using such force as may be necessary; or(b)the amount of compensation for damage or wrongful occupation ordered by the Assistant Collector, if not paid in specified time, may be recovered as arrears of land revenue, including the amount of expenses referred to in sub-rule (3).
