Section 8 in Meghalaya transfer of Land (Regulation) Act, 1971
8. Eviction of persons in unauthorised possession.
(1)If any person is found in possession of any land otherwise than in accordance with the provisions of this Act, the competent authority may serve a notice upon such person requiring him to show cause why he should not be evicted from the land, and, after giving him an opportunity of being heard, require him to vacate the land and to remove any buildings or fences which may have been erected thereon within such time as may be fixed in this behalf: Provided that crops actually growing on the land if any, shall allowed to remain till they are harvested.(2)If any person refused or fails to comply with an order made under sub-section (1), the competent authority may eject such person from the land.(3)The competent authority, upon such land being vacated, may restore the land to the original transferer or his or his successor-in-interest on refund of the actual consideration to the transferee of any person claiming through him.Provided that in case the original transferer or his successor-in-interest refuses or fails to refund the actual consideration to the transferee or any person claiming through him, the land shall be disposed of in a prescribed manner by the competent authority for the purpose aforesaid.(4)Any person aggrieved by an order passed by the competent authority under subsection (1) may, within a period of thirty days from the date the order is communicated, prefer an appeal to the Board of Revenue and its order shall be final.
