Section 7(5) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(5)If any person liable to pay to the State Government or, as the case may be, to the inamdar, the occupancy price [and the cost of improvement, if any] [These words were inserted, by Gujarat 43 of 1961 section 4(3).] under sub-section (3) fails to pay the same within the prescribed period, it shall be recoverable as arrears of land revenue and if it is not so recovered [before the end of December, 1986] [Substituted by Gujarat 9 of 1986, dated 25th February 1986 (w.r.e.f 31-12-1985).] the person shall be deemed to be unauthorisedly occupying Government land and shall be liable to summarily evicted therefrom in accordance with the provisions of the Code.
