Section 22(3) in Chakma Autonomous District Council (Village Councils) Act, 2002
(3)The Executive Committee or any other Officers of the Chakma Autonomous District council authorised any Officer in that behalf by the Executive Committee, may evict any person or persons having an occupation of unauthorized sub-village or temporary village after service on such person or persons of a notice to vacate the area within a period of not less then three months.
