Section 142(2) in Karnataka Land Revenue Act, 1964
(2)Where a boundary has been so fixed, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may at any time summarily evict any land-holder, who is wrongfully in possession of any land which has been adjudged in the settlement of a boundary, not to appertain to his holding or to the holding of any person through or under whom he claims.
