Section 121(2) in The Bombay Land Revenue Code, 1879
(2)[ Where a boundary has been so fixed, the Collector may at any time summarily evict any landholder who is wrongfully in possession of any land which has been adjudged in the settlement of boundary not to appertain to his holding or to the holding of any person through or under whom he claims.] [Sub-section (2) was added, by Bombay 4 of 1913, section 59.]
