Section 7 in Karnataka Village Offices Abolition Act, 1961
7. Eviction of unauthorised holders etc.-
(1)Where any land resumed under clause (3) of section 4 is in the possession of an unauthorised holder such unauthorised holder shall be summarily evicted therefrom and the land shall be taken possession of by the Deputy Commissioner in accordance with law:Provided that no such summary eviction shall be made except after giving the person affected a reasonable opportunity of making representation.(2)Any order of eviction passed under sub--section (1) shall be final and shall not be questioned in any court of law and no injunction shall be granted by any court in respect of any proceeding taken or about to be taken by the Deputy Commissioner in pursuance of the power conferred by sub--section (1).(3)The land from which an unauthorised holder is evicted under sub--section (1) shall,-(a)if it was granted or continued in respect of or annexed to an inferior village office be regranted to the holder of such village office; and(b)in other cases be disposed of inaccordance with the law applicable to the disposal of unoccupied unalienated lands
