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State of Tamilnadu - Section

Section 31 in Tamil Nadu Private Colleges (Regulation) Act, 1976

31. Relinquishment of control of property.

(1)Where the control of any property taken over under section 30 is to be relinquished, the Government may, after making such inquiry, if any, as they consider necessary, by order in writing, specify the person to whom possession of the property shall be delivered.
(2)The delivery of possession of any such property to the person specified in the order made under sub-section (1) shall be a full discharge of the Government or the competent authority or any other authority or officer or servant of the Government from all liability in respect of such property, but shall not prejudice any right in respect of such property which any other person may be entitled by due process of law to enforce against the person to whom possession of the property is so delivered.
(3)Where the person to whom possession of any property referred to in subsection (1) is to be delivered cannot be found or has no legal agent or other person empowered to accept delivery on his behalf, the Government shall cause to be published in the Tamil Nadu Government Gazette, a notice declaring that the control of such property is relinquished and in the case of any building or land, shall cause a copy thereof to be affixed on some conspicuous part of such building or land.
(4)When the notice referred to in sub-section (3) is published in the Tamil Nadu Government Gazette,-
(a)the property specified in such notice shall cease, on and from the date of such publication, to be subject to the control of the Government or the competent authority or any other authority or officer or servant of the Government;
(b)possession of such property shall be deemed to have been delivered on that date to the person entitled to possession thereof; and
(c)the Government or the competent authority or any other authority or officer or servant of the Government shall not be liable for any rent, compensation or other claim in respect of such property for any period after the said date.