Section 9 in The Orissa Prevention of Land Encroachment Act, 1972
9. Prior notice to person in unauthorised occupation.
- Before taking proceedings under [Section 4] [Substituted by Act 4 of 1975.], Section 6 or Section 7 [the Tahasildar] [Inserted by Act 4 of 1975.] shall cause to be served on the person reported to be in unauthorised occupation of the property of Government, a notice specifying the land so occupied and calling him to show cause before a certain date as to why he should not be proceeded against under [Section 4] [Substituted by Act 4 of 1975.], Section 6 or Section 7. Such notice shall be served in such manner as the Government may, by rules or orders under Section 10, direct.
