Section 24B in Telangana Bhoodan and Gramdan Act, 1965
24B. Enforcement of orders made under section 24-A.
- Where the person, ordered under sub-section (2) of section 24-A or covered under rule 9 (vii) of the Bhoodan and Gramdan Rules, 1965, omits or fails to remove such encroachment within the time specified in the order or, as the case may be, fails to vacate the land, building, space or other property to which the order relates, the Secretary of the Board may apply to the Tahsildar within the local limits of whose jurisdiction the land, building, space or other property is situated, for evicting the encroacher, and, there upon, the Tahsildar shall make an order directing the encroacher to remove the encroachment or as the case may be vacate the land, building, space or other property. The Tahsildar shall evict the encroachment from the land, building, space or other property, by taking such police assistance as may be necessary for the purpose and deliver the possession thereof to the Secretary of the Board.
