Section 150(3) in Rules Under the Land and Revenue Regulation
(3)If, after settlement of any land has been annulled on account of arrears, the defaulter or any one acting on his behalf refuses to comply with a notice requiring him to vacate the land (the shall be evicted forthwith and if he obstructs any officer deputed to take possession of the land or re-enters without permission, land from which he has been ejected, the offender will be prosecuted under the appropriate section of the Penal Code.Section IISpecial Rules For The Recovery of Arrears of Land-Revenue Due From Temporarily-Settled Estates Included In The Jurisdiction of Mauzas
