Section 3A(3) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(3)If such owner fails to provide the alternative site as permitted by the authorised officer within the prescribed time or fails to comply with any direction given under sub-section (2) in regard to payment of costs, the agriculturist or agricultural labourer shall be entitled to the ownership of the existing kudiyiruppu under sub-section (1) of section 3.
