Section 6 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
6. Order of eviction to persons in unauthorised occupation of the public land.
(1)If, after considering the cause, if any, showing by any person in pursuance of the notice issued under Section 5 and any evidence adduced in support thereof and after making such further inquiry, if any, as he may deem necessary, the Deputy Commissioner is satisfied that the public land is in unauthorised occupation, he shall make an order of eviction directing all persons in such unauthorised occupation to vacate the public land and deliver possession thereof to him, after removing any structure or other property therefrom, within fourteen days from the date of the order.(2)For the purpose of making an inquiry referred to in sub-section (1), the Deputy Commissioner or any person authorised by him in that behalf, may-(a)enter upon the public land and inspect, measure or demarcate the same at any time between sun-rise and sun-set; and(b)require, in such manner as may be prescribed, all persons concerned or any other person to furnish information relating to the names and other particulars of persons concerned and the person concerned or any other person so required shall be bound to furnish such information.(3)The Deputy Commissioner shall cause a copy of the order made under sub-section (1) to be served in the manner referred to in sub-section (3) of Section 5.
