Section 22(1) in The Haryana Ceiling of Land Holdings Act, 1972
(1)Any person who is in wrongful or unauthorised possession of any land -(a)the transfer [or disposition] [Inserted by Haryana Act 17 of 1976.] of which to him either by the act of parties or by the operation of law is invalid under the provisions of this Act; or(b)to the use and occupation of which he is not entitled under the provisions of this Act;may, after summary enquiry, be ejected by the Collector who may also impose on such person a penalty not exceeding five hundred rupees.
