84. Ejectment of persons occupying land without title.
- [(1)] [Section 84 renumbered as sub-section (1) thereof by Act 38 of 1965, section 19] A person taking or retaining possession of land otherwise than in accordance with the provisions of the law for the time being in force, and --(a)Where the land forms part of the holding of a Bhumidhar or Asami without the consent of such Bhumidhar or Asami, or(b)Where the land does not form part of the holding of a Bhumidhar or Asami without the consent of the Gaon Sabha.Shall be liable to ejectment on the suit of the Bhumidhar, Asami or Gaon Sabha, as the case may be and shall also be liable to pay damages.(2)[ Where any person against whom a decree for ejectment from any land has been executed in pursuance of a suit under sub-section (1) re-enters or attempts to re-enter upon such land otherwise than under authority of law, he shall be presumed to have done so with intent to intimidate or annoy the person in possession or the Gaon Sabha, as the case may be, within the meaning of section 441 of the Indian Penal Code. (45 of 1860).] [Inserted by Act 38 of 1965, section 19]
