Section 15A(4) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(4)The occupant of kudiyiruppu or any other person in possession or occupation shall vacate such kudiyiruppu or superstructure which has vested in the Government under sub-section (2) or (3) and hand over possession of the same immediately after such vesting, to the authorised officer or any other officer duly authorised by the authorised officer, in this behalf. If any such occupant or other person refuses or fails to so vacate and hand over the possession of such kudiyiruppu or superstructure, the authorised officer may evict such occupant or other person from, and take possession of, such kudiyiruppu or superstructure and may for that purpose use such force as may be necessary.]
