Section 10 in Kannan Devan Hills (Resumption of Lands) Act, 1971
10. Eviction of persons in occupation on the appointed day.
(1)The Collector or any officer authorised by him in that behalf may summarily evict any person in occupation of any land, the possession of which has vested in the Government under sub-section (1) of section 3.(2)Notwithstanding anything contained in any other law for the time being in force, the Collector or the officer authorised under sub-section (1) may, for the purposes of that sub-section, use such force as he deems necessary.
