Section 3 in Tamil Nadu Lands (Eviction of Encroachments) Rules, 1981
3. Disposal of forfeited property.
- Any property forfeited under sub-rule (2) shall be considered as forest produce and disposed of in the manner prescribed under the Tamil Nadu Forest Department Code.AnnexureEviction Notice Under Section 68-AWhereas, it has come to the notice of the undersigned that ..............son of.............residing at...........Village......., Taluk............District...........has committed encroachment in the land, viz.,.......at the disposal of the Government of Tamil Nadu (Forest Department). He is hereby directed to show cause within [fifteen days] [Substituted by G.O. Ms. No. 367, E & F, dated the 30th May 1991.] of receipt of this notice, as to why he should not be evicted from the said land and the property thereon should not be forfeited to the Government under section 68-A of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882).Forest Ranger/Tahsildar.
