Section 8 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
8. Deputy Commissioner's powers to enforce delivery of possession of public land by evicting the unauthorised occupants.
(1)if, in respect of any public land or part thereof, any person refuses or fails to comply with an order made under sub-section (1) of Section 6, within the time specified in that sub-section then the Deputy Commissioner shall evict that person from and take possession of, the public land and may, for that purpose, use such force as may be necessary.(2)The cost of obtaining possession of any public land after evicting the person in unauthorised occupation thereof shall be payable by such person within such time, not being less than thirty or more than ninety days from the date on which possession of the public land is taken or from the date of the public auction referred to in Section 10, whichever is the later, as the Deputy Commissioner may, by order, direct.
