Section 43(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)Any person who is in wrongful or unauthorised possession of any land -(a)the transfer of which either by the act of parties or by the operation of law is invalid under the provision of this Act; or(b)to the use and occupation of which he is not entitled under the provisions of this Act;may, after summary enquiry, be ejected by the Collector, who may also impose on such person a penalty not exceeding five hundred rupees.
