Section 11(1) in Kerala Land Conservancy Act, 1957
(1)Liability of unauthorised occupant to summary eviction, forfeiture of crops, etc. - Any person unauthorisedly occupying any land for which he is liable to pay a fine under section 7 and an assessment or prohibitory assessment under section 8 may be summarily evicted by the Collector, and any crop or other product raised on the land shall be liable to forfeiture, and any building or structure erected or anything deposited thereon shall also, if not removed by him after such written notice as the Collector may deem reasonable, be liable to forfeiture. Forfeiture under this section shall be adjusted by the Collector and any property so forfeited shall be disposed of as the Collector may direct.
