Section 83 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
83. Encroachments by persons on land or building belonging to charitable or religious institution or endowment and the eviction of encroachers.
(1)Where the Assistant Commissioner having jurisdiction, either suo motu or upon a complaint made by the trustee has reason to believe that any person has encroached upon (hereafter in this Chapter referred to as 'encroacher') any land, building, tank, well, spring or watercourse or any space belonging to the institution or endowment, wherever situated or deemed as an encroacher under any of the provisions of this Act, the Assistant Commissioner shall report the fact together with relevant particulars to the [Endowments Tribunal] [Substituted by Act No.33 of 2007.] having jurisdiction over the division in which the institution or endowment is situated.Explanation. - For the purpose of this Chapter the expression 'encroacher' shall mean any person who unauthorizedly occupy any land or building or space and deemed to include any person who is in occupation of the land or building or space without the approval of the competent authority sanctioning lease or mortgage, or license and also a person who continues to remain in the land or building or space after the expiry or termination or cancellation of the lease, mortgage or license in respect thereof granted to him or it.(2)Where, on a perusal of the report received by him under sub-section (1), the [Endowments Tribunal] [Substituted by Act No. 33 of 2007.] finds that there is a prima facie case of encroachment, [it] [Substituted by Act No. 33 of 2007.] shall cause to be served upon the encroacher a notice specifying the particulars of the encroachment and calling on him to show cause before a certain date why an order requiring him to remove the encroachment before the date specified in the notice should not be made. A copy of the notice shall also be sent to the trustee of the institution or endowment concerned.(3)The notice referred to in sub-section (2) shall be served in such manner as may be prescribed.(4)Where after considering the objections, if any, of the encroacher received during the period specified in the notice referred to in sub-section (2) and after conducting such enquiry as may be prescribed, the [Endowment Tribunal] [Substituted by Act No. 33 of 2007.] is satisfied that there has been an encroachment, [it] [Substituted by Act No. 33 of 2007.] may, by order, require, the encroacher to remove the encroachment and deliver possession of the land or building or space encroached upon to the trustee before the date specified in such order.(5)The order of the [Endowment Tribunal] [Substituted by Act No. 33 of 2007.] under sub-section (4) shall be in writing and shall contain the grounds on which he has passed the order.(6)During the pendency of the proceedings, the [Endowment Tribunal] [Substituted by Act No. 33 of 2007.] shall order the encroacher to deposit such amount as may be specified by [it] [Substituted by Act No. 33 of 2007.] in consideration of the use and occupation of the properties in question in the manner prescribed.
