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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(3)Any magistrate convicting a person under sub-section (2) may make an order for evicting that person summarily and such person shall be liable to such eviction without prejudice to any other action that may be taken against him under this Act.