Section 8(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(1)if, in respect of any public land or part thereof, any person refuses or fails to comply with an order made under sub-section (1) of Section 6, within the time specified in that sub-section then the Deputy Commissioner shall evict that person from and take possession of, the public land and may, for that purpose, use such force as may be necessary.
