Section 2(1) in Tamil Nadu Lands (Eviction of Encroachments) Rules, 1981
(1)An Officer of the Forest Department not below the rank of a Forest Ranger or an Officer of the Revenue Department not below the rank of a Tahsildar having jurisdiction over the area in which the said reserved forests or land is situated, shall serve a notice in the Form prescribed in the Annexure to these Rules on the person unauthorisedly occupying the reserved forests or land to show cause, within [fifteen days] [Substituted by G. O. Ms. No. 367, EOF, dated the 30th May 1991.], as to why he should not be summarily evicted from such land and the property including standing crops and buildings and other constructions standing thereon should not be forfeited.
