Section 61 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
61. Liability of person unauthorisedly occupying land to forfeiture of crops, etc.
- When, under this Act, any person is dispossessed of any land, any crop or other produce raised on the land and any building or other construction erected or anything deposited thereon shall, if not removed by him after such written notice as the officer who issued the order for dispossession may deem reasonable, be liable to forfeiture. Forfeitures under this section shall be adjudged by the said officer and any property so forfeited shall be disposed of in such manner as that officer may direct.
