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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(b) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(b)In the event of the modification or cancellation of the assignment, as aforesaid, the land assigned shall be resumed from the assignee, in part or in full, as the case may be, and on such resumption, the assignee shall not be entitled to any amount for any improvement effected by him on the land, but the value of the land, buildings and trees thereon paid by him may, at the discretion of the Government, be refunded to him, in part or in full. The assignee shall also be liable for the damages, if any, caused by him to the land and the amount for the damages shall be recovered from the assignee by deduction from the value of the land, buildings and trees thereon paid by him and if the amount for the damages exceeds the value of the land, such excess shall be recovered from him as if it were an arrear of land revenue.