Section 9 in Tamil Nadu Panchayats (Restriction Control to Regulate the use of Porambokes in Ryotwari Tracts) Rules, 2000
9. Removal of encroachment on poramboke.
- The village panchayat shall take steps to remove encroachment on any poramboke, the use of which is vested and regulated by the Act. If the village panchayat commits any default in doing so, the Village Administrative Officer shall issue B. Memo to the encroachment and after three months from the date of receipt of B. Memo by the village panchayat, the Tahsildar concerned shall order the removal of such of those encroachments as are considered objectionable by him. An appeal shall lie to the Revenue Divisional Officer against the orders passed by the Tahsildar. A second appeal shall lie against the order of the Revenue Divisional Officer with the District Collector.
