Section 6(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(1)If, after considering the cause, if any, showing by any person in pursuance of the notice issued under Section 5 and any evidence adduced in support thereof and after making such further inquiry, if any, as he may deem necessary, the Deputy Commissioner is satisfied that the public land is in unauthorised occupation, he shall make an order of eviction directing all persons in such unauthorised occupation to vacate the public land and deliver possession thereof to him, after removing any structure or other property therefrom, within fourteen days from the date of the order.
