79A. [ Summary eviction of person unauthorizedly occupying land. [Section 79A was inserted by Bombay 6 of 1901, section 12.]
- Any person unauthorizedly occupying, or wrongfully in possession of, any land-(a)[ to the use or occupation of which by reason of any of the provisions of this Act he is not entitled or has ceased to be entitled, or](b)[which] [This word was substituted for the words 'of which the occupancy right' by Bombay 4 of 1913, section 36.] is not transferable without previous sanction under [section 73A or section 73AA or section 73AB] [These words, figures arid letters were substituted for the word, figures and letter 'section 73-A' by Gujarat 37 of 1980, section 3 (i).] by virtue of any condition lawfully ,[annexed to the tenure] [These words were substituted for the words 'annexed to the occupancy' by Bombay 4 of 1913 section 36.] under the provisions of section 62, 67 or 68, may be summarily evicted by the Collector]:Proviso- [Provided that this section shall not apply in the case where the tribal transferor does not make an application under clause (a) of sub section (3) of section 73 AA within the time specified in that clause for restoration of possession.] [This proviso was added by Gujarat 37 of 1980, section 3(ii).]
