171. Action in cases of encroachment where land is brought into cultivation.
- If the person encroachment upon land has done cultivation therein, he may be allowed to retain the possession thereof until he has harvested the crop subject to payment by him one year's rent calculated at the last available prevailing village rate of rent for such land which shall be credited to Gaon Sabha Area Fund. If the person concerned does not pay rent as aforesaid within a period of 15 days from the receipt of notice, possession of the land shall be restored to the Gaon Panchayat together with the crop.
