Section 27(4) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
(4)After considering the objections, if any, of the encroacher and reply, if any, of the Administrator received within the period specified in the notice referred to in sub-section (2), the Tahsildar may, by order, if he decides that there has been an encroachment, require the encroacher to remove the encroachment and deliver possession of the land or building encroached upon to the Administrator before a date specified in the order.
