Section 9(3) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)[ Any person unauthorised occupying or wrongfully in possession of, any land, the transfer or partition of which, either by the act of parties or by the operation of law, is void under the provisions of this Act, may be summarily evicted by the Collector] [This sub-section was added, by Bombay 69 of 1953, Section 5 (2).].
