Section 20 in Lai Autonomous District (Village Councils) Act, 2007
20. Village Site.
(1)Without the written permission of the Lai Autonomous District Council, no such village or temporary village shall be made or setup at any site within the Lai District area.(2)A Village Council shall not shift the site of a village to a new site without the previous approval of the Lai Autonomous District Council.(3)The Executive Committee or any officer authorised by the Lai Autonomous District Council may evict any person or persons having in-occupation of un-authorised sub-village or temporary village. After serving on such person or persons, individually of a notice shall vacate the area within a period of one month.(4)Failure to vacate the area within the time fixed in the notice, the Executive Committee or and officer of the District Council authorised in that behalf, may impose a fine not exceeding Rs. 1,000/- per month to each family for the un-authorised occupation after the service of the notice.(5)The order of the Executive Committee or of the officer under Sub- Section (3) and (4) above, shall be deemed to be an appropriate clause of the competent Civil Court for the purpose of evicting unauthorised occupation from the area to which this section applies.
