The NAGALAND EVICTION OF PERSONS IN UNAUTHORISED OCCUPATION OF PUBLIC LAND ACT,1971

THE NAGALAND EVICTION OF PERSONS IN   UNAUTHORISED                                                                 
OCCUPATION OF PUBLIC 
LAND ACT.1971 
(THE NAGALAND) ACT. NO. 6 OF 1971) 
(Received the assent of the President on 22nd October, 1971 and published in the 
Nagaland Gazette Extraordinary dated the 5th  November, 1971) 
 
BE it enacted by the Legislative Assembly of the State of Nagaland in the 
Twenty-second Year    of the Republic of lndia as follows 
 Short title extend and commencement. 
 
1. (i)   This Act may be called the Nagaland Eviction of Persons in Unauthorised 
     Occupation of  Public Land Act. 1971 
  (ii)  It extends to the whole of the State of Nagaland (iii) It shall come into force in the districts of Kohima and Mokokchung on the date on which the assent of the President is first published in the Nagaland Gazette and shall come into force in the Tuensang district on such date as the Governor may, on the recommendation of the regional Council, by public notification, direct.  Definitions. 2. In this Act, unless the context otherwise requires: (a)“appropriate Officer” means:  
In relation to a public land belonging to, taken on lease by, or requisitioned 
by or on behalf    of, the State Government, such person as is authorised by 
the Governor of Nagaland to execute on his behalf any contract of 
assurance of property made in exercise of the executive power of the State 
of Nagaland..In relation to a public land belonging to, taken on lease by, or 
requisitioned onbehalf of, any local authority Government company or 
corporaticontrolled by the State Government, such Officer of the local 
authority or Government company or corporation, as the case may he as is 
empowered to, enter into a contract on behalf of such local authority 
Government company or corporation.   (b) “Deputy Commissioner” includes an Additional Deputy Commissioner, a  Sub-divisional     Officer and any Officer not below the rank of a magistrate of the first class, specially appointed by the   State Government perform all or any of the functions of the Deputy Commissioner under this Act;         
1 of 1956 (c)  “Government company” has the meaning assigned to it in section 617   of the  Companies Act, 1956; (d)      “Land” includes buildings and other things attached to the earth or permanently  fastened to things attached to the earth;  
Reg. 6 of 1950 1 of 1971 
 (e)  “local authority” means Town committee established under the Assam tribal Areas (Administration of Town Committees) Regulation, 1950, and includes any Area Council established under the Nagaland Village Area and Regional Councils Act, 1971; (f)  “notification” means a notification published in the Nagaland Gazette; 
(g)  “Prescribed” means prescribed by rules made under this Act; (h)  “Public land” means any land belonging to, or taken on lease by the State Government, a local authority a Government company or a corporation owned or controlled by the c 71 State Government and includes any land requisitioned by or on behalf of the State Govern-ment, but does not include- 
   Act. 3 of 1968 
  (i) any land within a reserved forest constituted under the Nagaland Forest Act, 1968; and (ii) any road or highway within the meaning of any law for the time being in force on the subject;  (iii) “unauthorized occupation” in relation to any public land, means the use or occupation by any person of the public land without, authority, in writing, of the appropriate Officer and includes- 
(i) continuance in occupation by any person of any public land after the 
authority (whether byway of lease or any other mode of transfer) under 
which occupation of the public land was allowed, has expired or has 
been determined for any reason whatsoever , or 
        (ii)  the occupation of any public land on ostensible payment of land revenue or 
rent, where such payment was not authorized by the appropriate Officer 
 
Act. to override custom or usage. 
 
3. The provisions of this Act shall have effect not withstanding any custom or usage which permits, or purports to. permit, the use or occupation of any public land by any person or groups of       persons without the sanction of (he appropriate Officer. 
 
Duration of certain leases in the absence of written contract or local law 
 
4.   (i)  In the absence of a contract or local to the contrary, a lease of public land for 
agricultural or manufacturing purposes shall be deemed to he a lease from year 
to year terminable on the part of either lessor or lessee after six months, 
notice; and a lease  of public land for any other purpose shall he deemed to he 
a lease from months to month terminable on   the part of either lessor or lessee 
by fifteen days' notice  (ii)  Every notice under sub-section (1) shall he in writting, signed by or on behalf of the person giving it, and either be sent by post to the party who is intended to be bound by it or be tendered or delivered personally to such party unless he has an agent empowered to accept such notice, in which case the notice may be tendered or delivered to such agent, or where such party can not be found and has no agent empowered to accept the notice on his behalf, the notice may be tendered or delivered to any adult male member of the family of such party; or if such tendering or delivery is not possible, such notice may be affixed to a     conspicuous part of the property.  Issue of notice to show cause against order of eviction to unauthorised OccUpation from public land  5. (i)  If in respect of any public land, the deputy commissioner is of opinion that such land is    in  the unauthorised occupation of any persons, or persons, he shall issue a notice, in such form and containing such particulars as may be prescribed, calling upon all   persons                 concerned to show cause before such date, not being less than fifteen days after the date of the notice,    as may be specified in the notice, why an order under sub-section (1) of section should 
not be made and shall cause it to be served in the manner referred to in sub-section (2)     (ii) A notice referred to in sub-section (1) shall, in addition to the prescribed particulars,                          (a)  specify the grounds on which the order of eviction is proposed to be made and                          (b) require all persons concerned, that is to say, all persons who are, or may be in  occupation of, or claim interest in the public land, to show cause, if any, against the proposed order on  or before such date as is specified in the notice. (iii) A notice issued under sub section (1) shall be served by affixing it on a   conspicuous part of the public land. (iv) Where the Deputy Commissioner knows or has reason to believe that any persons   are in   occupation of the public land, then without prejudice to the provisions of sub-section (3) he  shall be cause a copy of the notice to be served on every such person by post or by delivering or  tendering it to that person or in such other manner as may be prescribed. 
(v) A notice served in the manner referred to in sub-section (3) shall be deemed to 
have been  
  duly served       
                                                                                                                                                                                      Order of eviction to persons in unauthorised occupation of from public land.                                                                                                                             
 
6. (i) if after considering the cause, if any. showing by any person in pursuance 
of the 
notice issued under section 5 and any evidence adduced in support thereof 
and after making such further inquiry, if any, as he may deem necessary, 
the Deputy Commissioner is satisfied that the public land is in 
unauthorised occupation, he shall make an order of eviction directing all 
persons in such unauthorised occupation to vacate the public land and 
deliver possession thereof to him, after removing any structure or other 
property there from, within fourteen days from the date of the order            ii) For the purpose of making an inquiry referred to in sub- section (1). the Deputy Commissioner or any person authorised by him in this behalf, may.  (a)  enter upon the public land and inspect, measure or demarcate the same at any time between sun-rise    and sun set, and                                 (b) require in such. manner as may he prescribed , all persons concerned or any    other person to information relating to the names and other particulars of person concerned and the persons concerned or any person so required shall he bound to furnish such information. 
      (iii)      The  Deputy  Commissioner  shall  cause  a  copy   of   the   order  made 
under  sub-section(1) to he served in the manner referred  to in sub-section (3) of 
section 5.  Power to recover damage.  7.  When an order of eviction has been made under sub-section  (1)of section 6 in respect of any public land. The Deputy Commissioner may make an order directing any person who is or has at any time been, in unauthorized occupation of the public land to pay, for the period during which he has, or had been in such occupation, damages at such rate, not exceeding the rate of rent prevailing for similar lands with similar advantages in the vicinity as may be prescribed, within such time, not being less than thirty or more than ninety days, as may be specified in the order 
Provided that no such order shall be made against any person without giving him an     opportunity of showing cause against the proposed order.  Deputy Commissioner’s Power to enforce delivery of possession of public land by evicting the unauthorised occupants.  
     8. (i)  If, in respect of any public land or part thereof, any person refuses or fails to 
comply withan order made under sub-section (1) of section 6. within the time specified in that 
sub ection then the Deputy Commissioner shall evict that person from and take possession of 
the public land and may, for that purpose, use such force as may be necessary. 
 (ii)   The cost of obtaining possession of any public land after evicting the person in unauthoriscd occupation thereof shall he payable by such person within such time not being less than thirty or more than ninety days from the date on which possession of the public land is taken or From the date of the. public auction referred to in section whichever is the latter, as the Deputy Commissioner may 10, by order direct, 
 
Damages and costs recoverable as public demands. 
 9. Any sum payable by any person as damages or costs by an order of the Deputy Commissioner under this Act shall he recoverable as an arrear of land revenue.   
Disposal of property of any public land by unauthorised occupants.  
 
10.  (i)  Where any person has been evicted from any public  land under section 8, the Deputy Commissioner may remove or cause to he removed, or dispose of, by public auction, any property remaining on such land. (ii)       Where any property is sold under sub-section (1), the sale proceeds shall, after deducting the expenses of the sale and the amount, if any, due to the. State Government, local authority, government company or corporation, as the case may he on account of arrears of rents, damages or costs, he paid to such person or persons as may appear to the Deputy Commissioner to he entitled to the same;  Provided that where the Deputy Commissioner is unable to decide as to the person or persons to whom the balance of the amount is payable. or as to the apportionment of the same, he may refer such dispute to the court F competent jurisdiction for a decision thereon. 
 
Powers of the Deputy Commissioner of 5, l9O8 
 11. The Deputy Commissioner shall, for the purpose of any inquiry under this Act, have the sa me powers as are vested in a civil court under the Code of Civil procedure, 1008 while trying a suit, in respect of the Following matters, namely   (a)  summoning and enforcing the attendance of an person and examining him on oath;  (b)  recurring the discovery and production of documents and 
              (c)    any other matter which may he prescribed  
 
Appeal. 
       12.  (i) An appeal shall lie from every order made by the Deputy Commissioner under  
    sub-section (i) of Section 6 or under Section 7 in respect of any Public Land to an Appellate Officer who shall be  the Commissioner of’ the State of Nagaland or in any case or class of case specified by the Commissioner in this behalf the Additional Commissioner      of State of Nagaland. 
    “(i) (a)  Without prejudice to the provisions of sub-section (1) the Commissioner Of the State of NAGALAND may, for reasons to he recorded by him in writing, transfer any appeal pending before him to the Additional Commissioner of the State of Nagaland who shall dispose of the appeal as an Appellate Officer under this section.”    (ii)  Every appeal referred to in sub-section (1) shall he preferred within fifteen days   from the date of service of the order on the person concerned. Provided that where the Appellate Officer is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of fifteen days, he may allow the appeal to he preferred within a further period of thirty days. 
(iii)       The Appellate Officer may stay the operation of any order, made by 
the Deputy-  
Commissioner under subsection (1) of section 6 or under section 7 for 
such period and on such conditions as he may deem fit  (iv) Every appeal preferred under this section shall he disposed of as expeditiously as possible in accordance with such procedure as may he prescribed.  (v)  The appellate Officer may, after hearing the appeal, confirm, modify or reverse the order appealed from. 
             (vi) The cost of every appeal preferred under this section shall be in the 
discretion of the Appellate Officer 
 
 
 
 Finally of orders  13.    Save as otherwise expressly provided in this Act, every order made under this Act by the Commissioner of the State’ of Nagaland as the case may he, shall he final and shall not he called in question in any court and no injunction shall he granted by any court in respect of any action taken or intended to be taken in pursuance ol any power conferred by or under this Act. 
 
Bar to suits or legal proceedings 14.  No suit or other legal proceedings shall lie in any Court in respect of the eviction of any person who is in unauthorised occupation of any public land or the recovery of any’ damages or costs awarded under this Act or any portion of such damages or costs. 
 
Liability of heirs and Legal representatives 15. (i) Where any person against whom any proceeding for determination of rent or for the assessment of damages or costs is to be, or has been taken, dies before the proceeding is taken or, during the pendeney thereof’, a proceeding may he taken or, as the case may he, continued against the heirs or legal representatives of that person. (ii) Any amount due to the State Government local authority, Government company or Corporation as the case may he, from any person, whether by way of arrears of rent or damages or costs, shall, after the death of such person he payable by his heirs or legal representatives, but the liability of’ such heirs or legal representatives shall be limited to the extent of the assets of the deceased in their 
hands.           
Protection of action taken in good faith. 
16. No suit, prosecution or other legal proceeding shall lie against the State Government 
or the Deputy Commissioner for anything which is in good faith done or intended to 
he done by him in 
pursuance of this Act, or any rule or order made there under. 
 
Offences and penalty 17.     (i) If any person. who has been evicted from any public land under this Act, ic-occupies such land without the sanction of the appropriate Officer, he shall be punishable with imprisonment of either description for a term which may extend to one year, wit h fine which may extend to one thousand rupees, or with both.           (ii) Any Magistrate convicting a person under sub-section (I) may summarily make an order for the eviction of that person from the public land and such eviction shall be without prejudice to any other action that may be taken against such person under this Act.  
Power to make rules. 18. The State Government may, by notification in the NAGALAND Gazette, mark rules for carying out the provisions of this Act. (ii) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters namely :- (a)  the form and particulars of any notice required or authorised to be given under this Act and  the manner in which it maybe served:                         (b)  the holding of inquiries under this Act;       (c)  the procedure to be followed in taking possession of public land;                           (d) the manner in which damages for , unauthorised occupation maybe assessed and     the principles which may be taken into account in assessing such damages;      (e) the manner in which an appeal may be preferred and the procedure to be followed in appeals and                        (f)  any other matter which is required to be, or may, be, prescribed.  
(iii) Every rule made under this section shall be laid, as soon as may be after it is made, 
before the Legislative Assembly of the State of NAGALAND while it is in session for a total 
period of seven days, which may be comprised in one session or in two successive sessions, 
and if before the expiry of the session in which it is so laid or the session immediately 
following, the Assembly agrees in making any modification in the rule or the Assembly 
agrees that the rule should not be made, the rule shall thereafter have effect only in such 
modified form or be of no effect, as the case may be; so, however that any such modification 
or annulment shall be without prejudice to the validity of anything previously done under. 
that rule. 

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