Section 5(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(1)If in respect of any public land, the Deputy Commissioner is of opinion that such land is in the unauthorised occupation of any person or persons, he shall issue a notice in such form and containing such particulars as may be prescribed, calling upon all persons concerned to show cause before such date, not being less than fifteen days after the date of the notice, as may be specified in the notice, why an order under sub-section (1) of Section 6 should not be made and shall cause it to be served in the manner referred to in sub-section (3).
