Section 4(2) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977
(2)[ An eviction under sub-section (1) shall be made by serving a notice in the manner prescribed in section 25 of the [Telangana Revenue Recovery Act, 1864,] [Sub-sections (2) and (3) added, by renumbering existing sub-sections (2) and (3) as sub-sections (4) and (5) by Act No.38 of 1998.] (Act II of 1864). or in any such other manner as the State Government may direct, on the person reputed to be in occupation or his agent requiring him within such time as the Collector or the Mandal Revenue Officer may deem reasonable after receipt of the said notice to vacate the land, and, if such notice is not obeyed, by removing or deputing a subordinate to remove any person who may refuse to vacate the same, and if the officer removing any such person shall be resisted or obstructed by any person, the Collector shall hold a summary inquiry into the facts of the case and if satisfied that the resistance or obstruction was without any just cause and that such resistance or obstruction still continues, may issue a warrant for arrest of the said person and on his appearance commit him to close custody in the office of the Collector or of any Mandal Revenue Officer for such period not exceeding thirty days as may be necessary to prevent the continuance of such obstruction or resistance or may send him with a warrant in the form of schedule for imprisonment in the civil jail of the District for the like period:Provided that no person so committed or imprisoned under this section shall be liable to be prosecuted under sections 183, 186 or 188 (Central Act 45 of 1860) of the Indian Penal Code in respect of the same facts.
