[Sections 7 and 15(2)(k)(l)]. - (1) If, after considering the cause, if any shown, by any person in pursuance of notice under Rule 20 and any evidence that may be produced and after giving the parties a reasonable opportunity of being heard, the Collector is satisfied that the land or other immovable property specified in the notice served under Rule 20 or any part thereof is in unauthorised occupation, the Collector may, on a date to be fixed for the purpose, make an order of eviction, for the reasons, to be recorded therein; directing that the land or other immovable property or any part thereof as the case may be, shall be vacated by all persons who may be in unauthorised occupation thereof and cause a copy of the order to be fixed on the outer door of a panchayat ghar and at some other conspicuous place of the estate in which the land or other immovable property is situated.(2)If any person refuses or fails to comply with the order of eviction within thirty days of the date of its publication, the Collector or any other officer duly authorised by him in this behalf, may evict that person from and put the Panchayat in possession of the land or other immovable property and may for that purpose, use such force as may be necessary.]
