(5)It shall not be lawful for any persons to occupy any land which is transferred to and vested in a [*] [Omitted by Act 13 of 1999.] panchayat under sub-section (1) or sub-section (4), whether a poramboke or not, without prior permission from the [*] [Omitted by Act 13 of 1999.] panchayat concerned.Explanation. - For the removal of doubts its is clear by declared that in the erection of any wall, fence or building or the putting up of any over hanging structure of projection(whether on a temporary or permanent basis) on or any land aforesaid shall be deemed to be occupation such land.
