Section 57(3) in Telangana Land Revenue Act, 1317 F.
(3)The [*] [Amended by Act No.III of 1355 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.] may summarily evict from land any person having unlawful occupation or use and attach the crop raised on such land. Similarly if any building or construction of any kind is erected on such land, the [*] [Amended by Act No.III of 1355 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.] shall have power to grant reasonable opportunity (which shall not be less than one month) and give to the land holder an order in writing to remove such building or construction from the land. If the holder does not comply with the order within the period fixed the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] at its expiry shall have authority to attach such building or construction or to summarily demolish and remove it from the land.
