Section 53(1) in Maharashtra Land Revenue Code, 1966
(1)If in the opinion of the Collector, any person is unauthorisedly occupying or wrongfully in possession of any land or foreshore vesting in the State Government or is not entitled or has ceased to be entitled to continue the use, occupation or possession of any such land or foreshore by reason of the expiry of the period of lease or tenancy or termination of the lease or tenancy or breach of any of the conditions annexed to the tenure, it shall be lawful for the Collector to [* * * *] [The words, 'summarily' and 'in the manner provided in sub-section (2)' were deleted by Maharashtra 36 of 1971, section 3(a)] evict such person [* * * *] [The words, 'summarily' and 'in the manner provided in sub-section (2)' were deleted by Maharashtra 36 of 1971, section 3(a)].[(1-A) Before evicting such person, the Collector shall give him a reasonable opportunity of being heard and the Collector may make a summary enquiry, if necessary. The Collector shall record his reasons in brief for arriving at the opinion required by sub-section (1).] [Sub-section (1A) was inserted by Maharashtra 36 of 1971, 3(b)]
