Section 4 in Removal of Encroachments on Lands or Buildings Belonging to Religious Institutions Rules
4. Contents of notice under sections 78 (3) and 80 (3).
(1)The notice under sections 78(3) and 80(3) of the Act shall provide 30 days time for the show cause and 15 days time for making an order under sections 78(2) and 80(2) of the Act. [The Joint Commissioner or Deputy Commissioner, as the case may be] [Added by G.O. Ms. No. 200, C.T. & R.E., dated the 30th May 1996.], may grant such further time as he deems fit.(2)The notice shall specify the land, or space or building or the other details covered by the encroachment proposed to be removed as specified under section 78(2) of the Act and state the boundaries, with survey numbers, if any, extent and such other relevant particulars as may be necessary to identify the land.
