68A. [ Liability of person unauthorisedly occupying any land in reserved forest, etc. to summary eviction. [Inserted by Tamil Nadu Forest Amendment) Act, 1981 (Tamil Nadu Act 41 of 1981).]
- Any person unauthorisedly occupying any land in reserved forest or any land at the disposal of Government may be summarily evicted by an officer of Forest Department not below the rank of Forest Ranger or an Officer of the Revenue Department not below the rank of Tahsildar, having jurisdiction over the area in which such land is situated, in such manner as may be prescribed and any crop or other product raised on such land, shall be liable to forfeiture and any building or other construction erected or anything deposited thereon shall also be liable to forfeiture. Forfeiture under this section, shall be adjudged by the officer referred to above and any property so forfeited, shall be disposed of in such manner as may be prescribed:Provided that no eviction or adjudication under this section adversely affecting a person shall be made or adjudged, unless-(a)such person has been given a notice in such manner as may be prescribed; and(b)the representation, if any, received in pursuance of such notice has been duly considered by such officer concerned.][The Schedule] [Added by Tamil Nadu Forest (Amendment) Act, 1979 (Tamil Nadu Act 45 of 1979).](See section 2 and section 56-E)
