Section 3A(1) in The Orissa Betterment Charges Act, 1955
(1)Where a person is found to be in unauthorised occupation of any immovable property of a member of the Scheduled Tribes by way of trespass or otherwise the competent authority may, either on application by the owner or any person interest therein, [or on information received from the Grama Panchayat] [Inserted Orissa Regulation 1 of 1997, vide Orissa Gazette Extraordinary No.391. dated 27.3.1997.] or on his own motion, and after giving the parties concerned an opportunity to being heard, order rejectment of the person so found to be in unauthorised occupation and shall cause restoration of possession of such property to the said member of the scheduled Tribes or to his heirs.
