Section 3A in The Orissa Betterment Charges Act, 1955
3A. [ Eviction of persons in unauthorised occupation of property. [Added by Orissa Regulation, 1 of 1975.]
(1)Where a person is found to be in unauthorised occupation of any immovable property of a member of the Scheduled Tribes by way of trespass or otherwise the competent authority may, either on application by the owner or any person interest therein, [or on information received from the Grama Panchayat] [Inserted Orissa Regulation 1 of 1997, vide Orissa Gazette Extraordinary No.391. dated 27.3.1997.] or on his own motion, and after giving the parties concerned an opportunity to being heard, order rejectment of the person so found to be in unauthorised occupation and shall cause restoration of possession of such property to the said member of the scheduled Tribes or to his heirs.(2)The provisions contained in Sub-sections (2), (3) and (4) of Section 3 shall mutatis mutandis, apply to the proceedings instituted or initiated under Sub-section.(1)].(3)[ In every case after finalisation of the proceedings under Sub Section (1), the competent authority shall make a report to the concerned Grama Panchayat about the order of ejection passed in respect of any person in unauthorised occupation of any immovable property of a member of a Scheduled Tribe and the restoration of possession of the property to such member on his heirs and in case of failure of such restoration, the reasons for such failure.] [Inserted by Orissa Regulation 1 of 2002 vide Orissa Gazette Extraordinary No. 1429 dated 4.9.2002 (Notification No. 11714 dated 4.9.2002).]
