Section 21(3) in The Mines And Minerals (Development And Regulation) Act, 1957
(3)[ Where any person trespasses into any land in contravention of the provisions of sub-section (1) of section 4, such trespasser may be served with an order of eviction by the State Government or any authority authorised in this behalf by that Government and the State Government or such authorised authority may, if necessary, obtain the help of the police to evict the trespasser from the land.] [Inserted by Act 56 of 1972, Section 12 (w.e.f. 12.9.1972). ]
