Section 6(1) in Telangana Land Encroachment Act, 1905
(1)Any person unauthorizedly occupying any land for which he is liable to pay assessment under section 3 may be summarily evicted [the Collector, Tahsildar or Deputy Tahsildar] [Substituted by Act No.15 of 1968.] and any crop or other product raised on the land shall be liable to forfeiture and any building or other construction erected or anything deposited thereon shall also, if not removed by him after such written notice as [the Collector, Tahsildar or Deputy Tahsildar] [Substituted by Act No.15 of 1968.] may deem reasonable, be liable to forfeiture. Forfeitures under this section shall be adjudged [the Collector, Tahsildar or Deputy Tahsildar] [Substituted by Act No.15 of 1968.] and any property so forfeited shall be disposed of as [the Collector, Tahsildar or Deputy Tahsildar] [Substituted by Act No.15 of 1968.] may direct.
