Section 57 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
57. Powers of eviction.
- Notwithstanding anything contained in this Act, where the prescribed authority is satisfied either upon a representation from the owner of a building or upon other information in its possession that the occupants of the building have not vacated it in pursuance of -(i)any notice, order or direction issued by the prescribed authority; or(ii)any notice or direction issued by the owner; the prescribed authority shall, if satisfied that such eviction is necessary to carry out the purposes of the Act, by order, direct the eviction of the occupants from the building, in such manner and within such time as may be specified in the order and may for that purpose use or cause to be used such force as may be necessary: -Provided that, before making any order under the section, the prescribed authority shall call upon the occupants of the building to show cause why they should not be evicted therefrom and after considering the cause if any, shown by any occupants, the prescribed authority may pass such orders as it deems fit.
