(7)The provisions of section 91 shall apply to the person, land and construction referred to in sub-section (6) :Provided that-(i)The powers exercisable by a Tehsildar under sub-section (1), (2), (3) and (4) of section 91 shall be exercised by him, in the case of any land in the abadi or any land set apart for free pasturage of cattle or for development of abadi or for any other public or Municipal purpose, which has been placed at the disposal of a local authority under section 102-A or otherwise upon application made to him by such local authority or siio mow, and where the Tehsildar proposes to act suo moto, he shall give notice of such intention to the local authority concerned;(ii)the assessment and penalty imposed under these sub-section upon the trespasser shall be credited to the fund of such local authority, and(iii)the powers exercisable by a Tehsildar under sub-section (5) of section 91 shall be exercised, in case of any such land placed at the disposal of a local authority as aforesaid, by such local authority itself without the approval of any officer.
