Section 2(2) in Tamil Nadu Lands (Eviction of Encroachments) Rules, 1981
(2)Any representation, in writing, received from the person concerned within five days of receipt of such notice shall be duly considered by the Forest Ranger, or Tahsildar, as the case may be, and necessary orders passed. If the orders are to the effect of vacating encroachment, the person concerned shall, thereafter, within five days of receipt of such orders, vacate the said encroachment and remove the property including standing crops, buildings and other constructions thereon. If he fails to do so, the Forest Ranger or Tahsildar, as the case may by, shall be himself or by deputing a subordinate officer summarily evict him from the said land and for the property thereon.
