81. Ejectment for use of land in contravention of the provisions of this Act.
- [(1)] [Section 81 renumbered as sub-section (1) thereof by Act 38 of 1965, section 18 ] A Bhumidhar or an Asami shall be liable to ejectment on the suit of the Gaon Sabha or the land holder, as the case may be, for using land for any purpose other than a purpose connected with agriculture, horticulture or animal husbandry, which includes pisciculture and poultry farming, and also pay [damages] [Substitution by Act 38 of 1965, section 18 for "damages"] equivalent to the cost of works which may be required to render the land capable of use for the said purposes.(2)[ Notwithstanding anything contained in sub section (1) the Revenue Assistant also may, on receiving information or on his own motion, eject the Bhumidhar or Asami, as the case may be, and also recover the damages referred to in sub-section (1), after following such procedure as may be prescribed] [Inserted by Act 38 of 1965, section 18]
