170. [ Summary proceedings for ejectment of persons occupying land without title (Section 86(a). [Rule 170, substituted by Notification F. (3) LRO/66. dated 8.7.1966.]
(1)Where on an application from the Pradhan or any member of the Gaon Panchayat or the facts coming to his knowledge otherwise the Revenue Assistant's satisfied that any person who is liable to ejectment on suit of the Gaon Sabha otherwise than under Section 87 continues to be in possession of the land, otherwise than in accordance with the provisions of this Act or has transferred possession of the land to any other person, the Revenue Assistant may if he thinks that it is necessary so to do, issue notice to such persons and to every other person in possession through him to appear within a fixed time and to show cause why an order to ejectment be not made against them.(2)The Gaon Sabha and all other persons interested in the land shall be made parties to all such proceedings.(3)Where any person does not appear in pursuance of the notice under sub-rule (1) or if he appears but does not contest the notice, the Revenue Assistant may make an order for the ejectment of all such persons and every other person claiming possession through him.(4)If the persons appear in pursuance of the notices under Rule 1 and file objections, the Revenue Assistance shall proceed to hear the Gaon Sabha and the objectors and to record any evidence which they may adduce.(5)Where, upon the said hearing, the Revenue Assistant is satisfied that such person is liable to ejectment as aforesaid, he shall pass an order for ejectment of such person and every other person in possession through him.(6)Where an order of ejectment has been passed, the aggrieved person may institute a suit to establish the right claimed by him but subject to the result of such suit if any, the order passed shall be conclusive.]
