Section 51 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
51. Procedure to be followed before taking possession of land under section 62.
(1)On receipt of the return or the information under section 61 and after following the procedure specified in rules 9 and 10, the authorized officer shall prepare a statement in Form 30 and cause copy thereof to be served on the landowner and the cultivating tenant with a notice in Form 31 calling upon them to file objection, if any, to the said statement within thirty days from the date of service of the notice or within such further time not exceeding thirty days as the authorized officer may, in his discretion, allow. The authorized officer shall give a reasonable opportunity to the landowner and the cultivating tenant for adducing any documentary or oral evidence and pass such orders as he deems fit.(2)After he has passed orders under sub-rule (1) and after hearing any representation made under the first proviso to section 62, the authorised officer shall issue a notice in Form 32 intimating the landowner and the cultivating tenant of his decision to take possession of the land which is declared to be in excess of the cultivating tenant's ceiling area and the date on which he proposes to take possession of the land. The notice shall be served on the landowner and the cultivating tenant in the manner specified in rule 8.[(2-A) Notwithstanding anything contained in sub-rules (1) and (2), where the authorised officer finds that the land held by a cultivating tenant in excess of the cultivating tenant's ceiling area is not more than half an acre in the case of wet land or one acre in the case of dry land, the authorised officer may, for reasons to be recorded in writing, leave such excess land in the possession of the cultivating tenant.] [Inserted by G. O. Ms. No. 2701, Revenue, dated the 20th November 1964.](3)Where there is any crop standing on the land taken possession of under section 62, the authorized officer shall, as far as may be, follow the procedure specified in rule 22.
