Section 8 in Kannan Devan Hills (Resumption of Lands) Act, 1971
8. No compensation to be payable for vesting.
- Notwith standing anything contained in any law for the time being in force, or in any contract or other document, no compensation shall be payable for the extinguishment under sub-section (1) of section 3 of the right, title and interest of the lessees or other persons or of the rights of mortgagees or holders of encumbrances.
