Section 15A in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
15A. [ Trustee or authorized officer to take possession of land reverting to public trust. [This section was inserted by section 6 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1972 (Tamil Nadu Act 15 of 1973).]
(1)Any person in possession of the land reverting to the public trust under section 7 or sub-section (2) of section 15, shall be deemed to have been evicted and the trustee of the public trust shall take possession of the land immediately.(2)(i)If the person who is deemed to have been evicted under sub-section (1) fails to deliver possession of the land to the trustee or obstructs the trustee from taking possession of such land, or(ii)if the trustee fails to take possession of the land under sub-section (1), the authorized officer may, after using such force as may be necessary for the purpose, take possession of the land himself on behalf of the public trust and deliver possession of such land to the public trust.]
