21. Eviction of persons occupying communal lands contrary to rule.
- Any person occupying [any of the lands mentioned in sub-clauses (a) and (b) of clause (16) of section 3] [Substituted for the words and figures 'any of the lands mentioned in section 20' by section 15 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] for any purpose other than that for which the land is so set apart or contrary to the rules framed by the State Government may at any time within thirty years from the commencement of such occupation be summarily evicted by the Collector in the manner provided by the Tamil Nadu Land Encroachment Act, 1905 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1905), and any crop, product, construction or thing raised, erected or deposited on or upon the lands shall be applied to such communal purposes as the District Collector may adjudge.
