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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(3)(a) in Rules Having The Force of Law and Executive orders Relating to Forests

(a)In all other cases ejectment shall be preceded by publication of a notice in the manner prescribed below requiring the occupant generally to vacate the land specified in the notice within 15 days of the date of publication of the notice on the land concerned or in a prominent place in the vicinity thereof, and to remove any buildings, houses, fences or crops, etc., which may have been raised on such land; provided that the Deputy Commissioner may give time to any particular occupant to harvest the crops, if any, growing on such land. Any buildings, houses, fences, crops, etc., which have not been removed in accordance with such notice shall be confiscated to the Government.