Section 8 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
8. Summary eviction.
- Any person unauthorisedly occupying or being wrong fully in possession of any occupancy-(a)the transfer of which either by the act of the 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 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.].
