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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(5)(r) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(r)In the event of infringement of any of the terms and conditions specified in these rules or in the order allowing the lessee to continue in possession of the land or in the deed witnessing the lease, the lessee shall be liable to forfeit the amount of deposit made by him under clause (c) and to pay such compensation as may be determined by the authorized officer, for any loss or damage resulting from such infringement. Such infringement shall also render the lease liable to termination without compensation to the lessee. It shall also be competent for the authorized officer or any person authorized by him, to enter upon the land leased out and evict the lessee summarily from the land: Provided that before taking action under this clause, the lessee shall be given a reasonable opportunity of showing cause against the action proposed to be taken.