Section 8(b) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
(b)to the use and occupation of which he is not entitled under the said provisions; may be summarily evicted [by the Collector or by any officer not below the rank of a Deputy Collector authorised by the Collector in this behalf] [These words were added for the words 'by the Collector' by Saurashtra Act No. XXIX of 1954, s.4.].
