Section 5 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
5. Issue of notice to show cause against order of eviction to unauthorised occupation from public land.
(1)If in respect of any public land, the Deputy Commissioner is of opinion that such land is in the unauthorised occupation of any person or persons, he shall issue a notice in such form and containing such particulars as may be prescribed, calling upon all persons concerned to show cause before such date, not being less than fifteen days after the date of the notice, as may be specified in the notice, why an order under sub-section (1) of Section 6 should not be made and shall cause it to be served in the manner referred to in sub-section (3).(2)A notice referred to in sub-section (1) shall, in addition to the prescribed particulars-(a)specify the grounds on which the order of eviction is proposed to be made;and(b)require all persons concerned, that is to say, all persons who are, or may be in occupation of, or claim interest in, the public land, to show cause, if any, against the proposed order on or before such date as is specified in the notice.(3)A notice issued under sub-section (1) shall be served by affixing it on a conspicuous part of the public land.(4)Where the Deputy Commissioner knows or has reason to believe that any persons are in occupation of the public land, then without prejudice to the provisions of sub-section (3) he shall cause a copy of the notice to be served on every such person by post or by delivering or tendering it to that person or in such other manner as may be prescribed.(5)A notice served in the manner referred to in sub-section (6) shall be deemed to have been duly served.
