Section 84(2) in The Delhi Lands Reforms Act, 1954
(2)[ Where any person against whom a decree for ejectment from any land has been executed in pursuance of a suit under sub-section (1) re-enters or attempts to re-enter upon such land otherwise than under authority of law, he shall be presumed to have done so with intent to intimidate or annoy the person in possession or the Gaon Sabha, as the case may be, within the meaning of section 441 of the Indian Penal Code. (45 of 1860).] [Inserted by Act 38 of 1965, section 19]
