Section 8 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
8. Eviction of occupant of land not entitled to ryotwari patta in respect of it consequent on decision under section 11.
- In cases, in which the Assistant Settlement Officer, the Tribunal or the Special Appellate Tribunal, as the case may be, decides that the occupant of a Sreepadam land is not actually entitled to ryotwari patta in respect of that land, the Tahsildar shall serve on the occupant a notice in Form No. 9. The Tahsildar shall also taken such further steps, as are necessary to evict the occupant. Any such eviction shall be carried out in accordance with the provisions of sub-rule (7) of rule 3:Provided that, if the occupation is unobjectionable and if the occupant, states in writing, that he accepts the decision of the Assistant Settlement Officer, the Tribunal or the Special Appellate Tribunal, as the case may be, that he is not entitled to rayotwri patta in respect of the land in his occupation, and that he will surrender actual possession of the land to the Government, forthwith, if the land is not assigned to him under the darkhast rules, his petition being treated as his darkhast application and he need not be evicted. The Tahsildar may allow the occupation in such cases to continue, subject to the payment of ryotwari assessment of the land under section 14, until orders are passed on the darkhast application or the land is required by the Government for any purpose, whichever is earlier.
