86A. [ Ejectment by Revenue Assistant of persons occupying land without title. - Notwithstanding anything contained in section 84,85 and 86, the Revenue Assistant also may, on receiving information or on his own motion, eject any person who is liable to be eject form any land on a suit of the Gaon Sabha under any of those section, after following such procedure as may be prescribed.] [Inserted by Act 38 of 1965, section 21]
