Section 11(2) in Kerala Land Conservancy Act, 1957
(2)Mode of eviction . - An eviction under this section shall be made in the following manner, namely: - By serving a notice on a person reputed to be in occupation or his agent requiring him within such time as the Collector may deem reasonable after receipt of the said notice to vacate the land, and if such notice is not obeyed by removing or deputing a sub-ordinate to remove any person who may refuse to vacate the same, and, if the officer removing any such person shall be resisted or obstructed by any person, the Collector shall hold a summary enquiry into the facts of the case, and, if satisfied that the resistance or obstruction still continue, may issue a warrant for the arrest of the said person, and on his appearance may send him with a warrant in the form of the Schedule for imprisonment in the Civil Jail of the district for such period not exceeding 30 days as may be necessary to prevent the continuance of such obstruction or resistance:Provided that no person so committed or imprisoned under this section shall be liable to be prosecuted under sections 183, 186 and 188 of the Indian Penal Code in respect of the same facts.
