Section 24 in Telangana Bhoodan and Gramdan Act, 1965
24. Eviction of allottee.
- [The Tahsildar may, on receipt of a complaint/application made by any person or suo-motu, after giving an opportunity of making a representation, evict,-(a)any allottee from the land, if the individual fails, without sufficient cause, to cultivate the land personally or the land is in possession of a person other than the allottee, during a period of two consecutive agricultural years; or(b)any person, other than the allottee, from the house site/constructed building on the Bhoodan Land, if such house site/house is in his possession, for a period of two years.]Explanation. - In this section agricultural year means the year commencing on the 1st day of June or such other date as may be notified by the Government in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette in respect of any locality having regard to the usage or custom of the locality for the commencement of agricultural operations.[24-A. Removal of encroachment from Telangana Bhoodan Yagna Board property. [Sections 24-A, 24-B, 24-C and 24-D with marginal headings inserted by Act No.17 of 2017.](1)Whenever the Secretary of the Board, on receipt of any complaint or suo-motu, considers that there has been an encroachment on any land, building, space or other property belonging to the Board and registered as such under this Act, he shall cause to be served upon the encroacher a notice in the manner prescribed specifying the particulars of the encroachment, calling upon him to show cause as to why an order requiring him to remove the encroachment before a date specified in such notice, should not be made.(2)If, after considering the objections received during the period specified in the notice, and after conducting an inquiry in such manner as may be prescribed, the Secretary is satisfied that the property in question is Bhoodan land/property, he may by an order, require the encroacher to remove such encroachment and deliver possession of the land, building, space or other property encroached to the Board.
