(1)The State Government may make rules for the reservation of lands to be set apart for the development of abadi, for the allotment of Nazul lands and lands so set apart for any payments to be made in respect of such lands and for the declaration of the rights of such allottees.(2)No person shall occupy any land in the "abadi" area without first paying therefore such sums by way of premium as may be fixed under this Act.(3)Complete rights in the abadi land may be acquired only by paying such premium.(4)Nothing in this section shall apply to land in the abadi area which is in the lawful occupation of any person at the commencement of this Act.(5)Where at the commencement of this Act, any person is in occupation of some land in the abadi area with limited rights he may acquire full proprietary rights over such land upon payment of such premium, as may be fixed under this Act.(6)Any person who after the commencement of this Act occupies any land in the abadi area otherwise than in accordance with the provisions of sub-section (2) or any rules made under sub-section (1) or without proper authority makes any construction or such land separately or by way of extension of a previously existing building or construction of his adjoining land or who after such commencement makes otherwise than under proper authority any construction on any land referred to in sub-section (5) or on such land and other land in his occupation lawfully or otherwise, shall be regarded as trespasser and dealt with, as if he were a person occupying or continuing to occupy land without lawful authority.(7)The provisions of section 91 shall apply to the person, land and construction referred to in sub-section (6) :Provided that-(i)The powers exercisable by a Tehsildar under sub-section (1), (2), (3) and (4) of section 91 shall be exercised by him, in the case of any land in the abadi or any land set apart for free pasturage of cattle or for development of abadi or for any other public or Municipal purpose, which has been placed at the disposal of a local authority under section 102-A or otherwise upon application made to him by such local authority or siio mow, and where the Tehsildar proposes to act suo moto, he shall give notice of such intention to the local authority concerned;(ii)the assessment and penalty imposed under these sub-section upon the trespasser shall be credited to the fund of such local authority, and(iii)the powers exercisable by a Tehsildar under sub-section (5) of section 91 shall be exercised, in case of any such land placed at the disposal of a local authority as aforesaid, by such local authority itself without the approval of any officer.
