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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2) in Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007

(2)The officer shall also compound the cost of making good the loss and cost of eviction and impose against such person, simultaneously.AppendixForm I[see Clause (e) of sub-rule (1) of Rule 2]Statement of Area EncroachedName of the Tank............................................................Name of the Village(s)...................................................Name of the Taluk(s)........................................................Name of the District(s)...................................................
Serial Number Description Village Taluk Field Number. Extent (m2) encroachment oachment (m2) and Address Encroacment
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10)
1 Water Spread area  
2 Fore Shore area  
3 Downstream side of the Tank Bund  
4 Supply Channel from--  
  (i) Anicut  
  (ii) River (direct of take)  
  (ii) Other diversion systems (Odais, rivuletsspring channels and others)  
5 Field channels in canal Poramboke lands  
6 Drainage channels in tank Poramboke lands  
7 Surplus course conveying Excess water from thetanks  
8 Any other component constituting integral partof the tank  
Tahsildar,Revenue Department,...........................................TalukForm II[See Sub-rule (3) of Rule 5]Notice Showing the Index Map of Tank and BoundariesName of the Tank.................................................................Name of the Village(s)....................................................Name of the Taluk(s) ....................................................Name of the District(s) ..............................................NoticeIt is hereby notified for public information in accordance with the Tamil Nadu Protection of Tanks and Eviction of Encroachments Act. 2007 (Tamil Nadu Act 8 of 2007) that all the part and pieces of land shown within the boundaries marked in the map duly authorised by the Tahsildar of...............Taluk as below are belonging to the Water Resources Organisation of Public Works Department. The public are ordered not to encroach upon any land within the boundaries. Any encroachment within the boundaries is liable for eviction under section 7 of the Act and the offenders shall be punished with imprisonment for a term, which may extend to three months or fine of rupees five thousand or with both under section 8 of the Act.Place:Date:Name ..............................................Designation....................................Form III[See sub-rule (1) of Rule 6]Notice to Order for Removal of EncroachmentI ............................................. the Officer, is of the opinion that the portion of the ................. ............................................... tank to an extent of ....................................................................................... m2 in SurveyField Number ........................................................................................ in the Village............................................................in ........................................ Taluk, in....................................................................District, belonging to the Water Resources Organisation of Public Works Department is encroached by you and in your occupation. I call upon you to evict your encroachment from the said piece and part of land within twenty one days from the date of receipt of this notice, failing which I shall remove the encroachment and impose the cost for removal of encroachment against you. The Department shall not take any responsibility for encroachments removed from within the land and disposed off.Place:Date:Name....................................Designation.............................