Section 43 in The Orissa Development Authorities Rules, 1983
43. Procedure for summary eviction under Section 51.
- For any eviction under Section 51, the Authority shall follow the following procedures, namely :(a)The Authority shall, in the first instance, serve a notice upon the person to be evicted, requiring him to vacate the land within such reasonable time from the date of service thereof, as may be specified in the notice.(b)If the person to be evicted fails to comply with the requirement of the notice, the Authority shall depute any officer or employees to remove him.(c)If the person to be evicted resists or obstructs the officer or employees deputed under Sub-rule (b) or if he re-occupies the land after eviction, the Authority shall prosecute him under Section 188 of the Indian Penal Code.
