Section 27(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)Any person unauthorisedly occupying, or wrongfully in possession of any land(a)the transfer or acquisition of which, either by the act of parties or by the operation of law, is invalid under the provisions of this Act; or(b)to the use and occupation of which he is not entitled under any provision of this Act;may be summarily evicted by a Revenue Officer.
