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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)If such incumbrancer refuses or neglects to obey such order, the Manager may without resorting to a Civil Court enter upon the property and summarily evict therefrom the said encumbrances or any other person obstructing or resisting on his behalf.