- Any person wrongfully occupying any land.-(a)which is a part of a highway;(b)the occupation of which contravenes any provision of this Act and the said provision do not provide for the eviction of such person; shall be evicted under and in accordance with the provisions of this Act andsaid provision do not provide for the eviction of such person; shall be evicted under and in accordance with the provisions of the Rajasthan Public Premises, (Eviction of Unauthorised Occupants) Act. 1964 (Act No. 2 of 1965).
