Section 29 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
29. Procedure for Reversion of Unutilized land.
(1)Where any land acquired under the Act remains unutilized for the period of five years from the date of taking over possession of land by the Requiring Body, the Collector shall, in the first instance examine as to whether that land may be required for any other public purpose. If he is satisfied that such land will be required for any other public purpose, he shall certify the same and recommend the State Government to revert the land to any Government entity that focuses on the conversion of Government owned vacant, abandoned, unutilized acquired lands and tax-delinquent properties into productive use.(2)The Collector shall issue a notice regarding the reversion of land, to the Requiring Body for whom the land was acquired. The State Government shall, after giving an opportunity of hearing to the Requiring Body, pass a written order reverting such land to the Land Bank, if it deem fit.(3)After such written order is passed, the Collector shall take the possession of the land from the Requiring Body and handover the same to the Land Bank.(4)If the Requiring Body does not hand over possession of the land to the Collector, then he shall get the help of the Executive Magistrate and the Police force to take the possession of land after giving prior notice to the Requiring Body.
