(4)Where any agricultural or other crop is grown on the land in contravention of sub clause (vii) of clause (c) of sub-section (1) or any building or other construction is put up on such land, any such crop, building or other construction shall be liable to confiscation by an order of the Divisional Forest Officer:Provided that before making any order under this sub-section, the Divisional Forest Officer shall give an opportunity to the person affected to make a representation against the order proposed to be made.
