Section 84 in The Bombay Tenancy and Agricultural Lands Act, 1948
84. Summary eviction.
- Any person unauthorisedly occupying or wrongfully in possession of any land-(a)the transfer [or acquisition] [These words were inserted by Bombay 13 of 1956, section 44.] of which either by the act of parties or by the operation of law is invalid under the provisions of this Act.(b)the management of which has been assumed under the said provisions or(c)to the use and occupation of which he is not entitled under the said provisions and the said provisions do not provide for the eviction of such persons, may be summarily evicted by the Collector.
