Section 7 in Telangana Land Encroachment Act, 1905
7. Prior notice to person in occupation.
- Before taking proceedings under section 5 or section 6 the Collector or Tahsildar, or Deputy Tahsildar, as the case may be shall cause to be served on the person reputed to be in unauthorized occupation of land being [the property of Government] [The words 'the property of Government' were substituted for 'Crown property' by the Adaptation of Laws (Amendment) Order, 1950.] a notice specifying the land so occupied and calling on him to show cause before a certain date why he should not be proceeded against under section 5 or section 6.Such notice shall be served in the manner prescribed in section 25 of [the Telangana Revenue Recovery Act, 1864 (Act II of 1864)] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] or in such other manner as the [State Government] [The word 'State' was substituted for 'Provincial' by the Adaptation of Laws Order, 1950.] by rules or orders under section 8 may direct.
