(6)Any person who after the commencement of this Act occupies any land in the abadi area otherwise than in accordance with the provisions of sub-section (2) or any rules made under sub-section (1) or without proper authority makes any construction or such land separately or by way of extension of a previously existing building or construction of his adjoining land or who after such commencement makes otherwise than under proper authority any construction on any land referred to in sub-section (5) or on such land and other land in his occupation lawfully or otherwise, shall be regarded as trespasser and dealt with, as if he were a person occupying or continuing to occupy land without lawful authority.
