(1)Any person unauthorisedly occupying any land in reserved forest, [district forest, village forest, protected forest and any other land under the control of the Forest Department] [Inserted by Act 12 of 1998 w.e.f. 11.5.1998.] may, without prejudice to any other action that may be taken against him under any other provision of this Act or any other law for the time being in force, be summarily evicted, by a Forest Officer not below the rank of an Assistant Conservator of Forests and any crop including trees raised in the land and any building or other construction erected thereon shall, if not removed by him within such time as the Forest Officer may fix, be liable to forfeiture:Provided that before evicting a person under this sub-section he shall be given a reasonable opportunity of being heard.
