Section 130(b) in Karnataka Land Reforms Act, 1961
(b)to the use and occupation of which he is not entitled under the provisions of this Act and the said provisions do not provide for the manner of eviction of such person, may be summarily evicted from such land by the Tahsildar, after such inquiry as he deems fit and the Tahsildar may make such orders as regards the disposal of such land as he deems fit.
