Section 17 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
17. Offences and penalties.
(1)If any person, who has been evicted from any public land under this Act, re-occupies such land without the sanction of the appropriate officer, he shall be punishable with imprisonment of either description for any term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.(2)Any magistrate convicting a person under sub-section (1) may summarily make an order for the eviction of that person from the public land and such eviction shall be without prejudice to any other action that may be taken against such person under this Act.
