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[Cites 0, Cited by 1] [Section 15A] [Entire Act]

State of Tamilnadu - Subsection

Section 15A(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(1)Any person in possession of the land reverting to the public trust under section 7 or sub-section (2) of section 15, shall be deemed to have been evicted and the trustee of the public trust shall take possession of the land immediately.