Section 6(1) in Tamil Nadu Land Encroachment Act, 1905
(1)Any person unauthorisedly occupying any land for which he is liable to pay assessment under section 3 [or section 3- A] [Inserted by section 4 of and the Second Schedule to, the Tamil Nadu Act 23 of 1960.] may be summarily evicted by the Collector, [or subject to his control, by the Tahsildar or Deputy Tahsildar or any other officer authorized by the State Government in this behalf (hereinafter referred to as the 'authorized officer')] [Inserted by section 3 of the Tamil Nadu Act 26 of 1965.] and any crop or other product raised on the land shall be liable to forfeiture and any building or other construction erected or anything deposited thereon shall also, if not removed by him after such written notice as the Collector [or subject to his control, the Tahsildar or Deputy Tahsildar or authorized officer] [Inserted by section 3 of the Tamil Nadu Act 26 of 1965.] may deem reasonable, be liable to forfeiture. Forfeitures under this section shall be adjudged by the Collector [or subject to his control by the Tahsildar or Deputy Tahsildar or authorized officer] [Inserted by section 3 of the Tamil Nadu Act 26 of 1965.] and any property so forfeited shall be disposed of as the Collector [or subject to his control, the Tahsildar or Deputy Tahsildar or authorized officer] [Inserted by section 3 of the Tamil Nadu Act 26 of 1965.] may direct.
