Section 14(1) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(1)Every occupant of kudiyiruppu in whom the kudiyiruppu or the superstructure has vested [under the provisions of this Act] [Substituted by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1975 (Tamil Nadu Act 6 of 1976).] shall be liable to reimburse the Government the amount of compensation paid by them under section 10.
