Section 11 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
11. Eviction of occupation of land not entitled to ryotwari patta in respect of it consequent on decision under section 12 or 14.
- In cases in which the Settlement Officer, the Tribunal, the Special Appellate Tribunal, the Director of Settlements or the Commissioner, l.and Administration decides that the occupant of a land is not actually entitled to a ryotwari patta in respect of that land, the Tahsildar shall serve on him a notice in Form No. 9. The Tahsildar shall also take such further steps as are necessary to evict him. Any such eviction shall be carried out in accordance with the provisions of clause (c) of sub-rule (3) of rule 4:Provided that if the occupation is unobjectionable and if the occupant states, in writing, that he accepts the decision of the Settlement Officer, the Tribunal, the Special Appellate Tribunal, the Director of Settlements or the Commissioner, Land Administration as the case may be, that he is not entitled to a ryotwari patta in respect of the land in his occupation and that he will surrender the possession thereof to the Government when required, if the land is not assigned to him under the darkhast rules, his petition being treated as his darkhast application, he need not be evicted. The Tahsildar may allow the occupation in such cases to continue, subject to the payment of assessment on the land as determined under section 20, until orders are passed on the darkhast application or the land is required by the Government for any purpose, whichever is earlier.
