- Any person wrongfully occupying any land,-(a)which is a part of a highway,(b)the occupation of which contravenes any of the provisions of this Act and the said provisions do not provide for the eviction of such person,shall be summarily evicted by the Collector in the manner provided in the Bombay City Land Revenue Act, 1876, or in the Bombay Land Revenue Code, 1879 [or in any law relating to land revenue in force in any part of the State] [These words were inserted by Maharashtra 42 of 1965, Section 9.], as the case may be, on being required to do so by the Highway Authority or any officer authorized in this behalf by the State Government.
