Section 27 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
27. Unauthorised possession by persons of land or building belonging to Mandir.
(1)Where the Administrator has reason to believe that any person has unauthorisedly taken possession of any land or building belonging to the Mandir or any sacred tank, well, spring or watercourse, or has remained in possession thereof, whether the same is situated within or outside the precincts of the Mandir, the Administrator shall report the fact together with relevant particulars to Tahsildar having jurisdiction.(2)On being satisfied that there has been an encroachment the Tahsildar may 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 a date specified in the notice should not be made. A copy of the notice shall also be sent to the Administrator.(3)The notice referred to in sub-section (2) shall be served in such manner as may be prescribed.(4)After considering the objections, if any, of the encroacher and reply, if any, of the Administrator received within the period specified in the notice referred to in sub-section (2), the Tahsildar may, by order, if he decides that there has been an encroachment, require the encroacher to remove the encroachment and deliver possession of the land or building encroached upon to the Administrator before a date specified in the order.(5)The order of the Tahsildar shall be in writing and shall contain the grounds on which he has passed the order.
