Section 11 in Kannan Devan Hills (Resumption of Lands) Act, 1971
11. Trespass after appointed day. - (1) It shall not be lawful for any person to enter upon any land, the possession of which has vested in the Government under sub-sect ion (1) of section 3, so long as it is in the possession of the Government, with intent, to occupy such land or to cut or remove any trees standing thereon, without the permission of the Collector or any officer authorised by the Collector in that behalf.
(2)Without prejudice to any penalty under sub section (4), the Collector or any officer authorised by him in that behalf may summarily evict any person who contravenes the provisions of sub-section (1) and may confiscate or demolish any building, shed or other structures put up on such land.(3)Notwithstanding anything contained in any other- law for the time being in force, the Collector or the officer authorised under sub-section (2) may, for the purposes of that sub-section, use such force as he deems necessary.(4)If any person contravenes the provisions of subsection (1), he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
