Section 7(1) in Karnataka Village Offices Abolition Act, 1961
(1)Where any land resumed under clause (3) of section 4 is in the possession of an unauthorised holder such unauthorised holder shall be summarily evicted therefrom and the land shall be taken possession of by the Deputy Commissioner in accordance with law:Provided that no such summary eviction shall be made except after giving the person affected a reasonable opportunity of making representation.
