101. Eviction of persons in unauthorized possession or illegal transfer of ownership of land.
(1)If any person is found in possession of any land otherwise than in accordance with the provisions of this Act, the competent authority may serve a notice upon such person requiring him to show cause why he should not be evicted from the land, and, after giving him an opportunity of being heard, require him to vacate the land and to remove any buildings or fences which may have been erected thereon, within such time as may be fixed in this behalf.Provided that annual crops actually growing on the land if any, shall be allowed to remain till they are harvested or reasonable time prescribed by the competent authority.(2)If any person refuses or fails to comply with an order made under sub-section (1), the competent authority may evict such person from the land.(3)The competent authority, upon such land being vacated, may restore the land to the original transferor or his successor-in-interest on refund of the actual consideration to the transferee or any person claiming through him;Provided that in case the original transferor or his successor-in-interest refuses or fails to refund the actual consideration to the transferee or any person claiming through him, the land shall vest in the Government free from all encumbrances.(4)Any person aggrieved by an order passed by the competent authority under sub-section (1) or (2) or (3), may, within a period of thirty days from the date the order is communicated, prefer an appeal to the Commissioner of Revenue.
