Section 22(1) in The Rajasthan Colonisation Act, 1954
(1)Any person who occupies or continues to occupy any land in a Colony to which he has no right or title or without lawful authority shall be regarded as a trespasser, and may be summarily evicted therefrom by the [Tehsildar] [Inserted by Rajasthan 12 of 1989 [7.9.1988].] at any time at his own motion or upon the application of an aggrieved person at whose disposal such land has been placed; and any crops, trees and buildings or any other constructions, erected or anything deposited on such land shall, if not removed within such reasonable time as the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] may from time to time fix for the purpose, be liable to be forfeited to the State and to be disposed of as the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] may direct:Provided that the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] may, in lieu of ordering the forfeiture of any such building or other construction, order the demolition of the whole or any part thereof.
