Section 150 — Prevention of encroachment on common lands.

(1) Where land which has been reserved for the common purposes of the co-sharers therein has been encroached on by any co-sharer, a Revenueofficer may, on the application of any other co-sharer, eject the encroaching co-sharer from the land and, by order proclaimed in manner mentioned in section 22, forbid repetition of the encroachment. (2) The proceedings of the Revenue-officer under sub-section (1) shall be subject to any decree or order which may be subsequently passed by any Court of competent jurisdiction.

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