Section 6 in Removal of Encroachments on Lands or Buildings Belonging to Religious Institutions Rules
6. Issue of orders on removal of encroachments.
- Every order of the [Deputy Commissioner, the Joint Commissioner] [Substituted by G.O. Ms. No. 275, C.T. & R.E., dated the 16th July 1997.] and the Commissioner regarding removal of encroachments, or termination of lease, licence, mortgage with possession, etc. shall be communicated to the trustee of the institution and the encroacher, lessee, licensee or mortgagee, as the case may be, by registered post with acknowledgement due. A copy of the order shall also be published on the notice board or any conspicuous place of the institution to which the property belongs and in any daily newspaper in the regional language having wide circulation in the locality. [In addition to the affixture of such orders in the manner specified above, such orders shall also be published by affixture in a conspicuous place of the property which forms part of these proceedings so as to complete the service] [Added by G.O. Ms. No. 275, C.T. & R.E., dated the 16th July 1997.].
