Section 75 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
75. Summary eviction.
- Any person un authorisedly occupying or wrongfully in possession of any land,(a)the transfer of which either by the act of parties or by the operation of law is invalid under the provisions of this Ordinnce,(b)the management of which has been assumed under the said provisions, or(c)to the use and occupation of which he is not entitled under the said provisions and the said provisions do not provide for the eviction of such persons, may be summarily evicted by the Collector.
