Section 40A(8) in The Mizo District (Forest) Act, 1955
(8)The Executive Committee may evict summarily from a forest village without payment of compensation, any one who does not comply with the provisions of the Act or who refuses to carry out the orders of the Council Forest Officer so far as they are consistent with the provisions of the Act or whose conduct, in the opinion of the said officer, impairs the harmonious working of the village.
