Section 24(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)Whenever the Secretary of the Board, on receipt of any complaint or suo-motu, considers that there has been an encroachment on any land, building, space or other property belonging to the Board and registered as such under this Act, he shall cause to be served upon the encroacher a notice in the manner prescribed specifying the particulars of the encroachment, calling upon him to show cause as to why an order requiring him to remove the encroachment before a date specified in such notice, should not be made.
