Section 8(1) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
(1)If the Estate Manager is of opinion that any persons are in unauthorised occupation of [any premises or other immovable properties included in the Estate properties (hereinafter referred to as the premises or other immovable properties)] [Words and brackets substituted for the words and brackets 'any premises included in the Estate properties (hereinafter referred to as the premises)' by W.B. Act 11 of 1996.] and that they should be evicted, the Estate Manager shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.
