Section 15(2) in The Tamil Nadu Bhoodan Yagna Rules, 1959
(2)(i)For violation of any of the conditions specified in sub-rule (1), the grant may be cancelled and the land resumed by the state Board without payment of any compensation whatever to the grantee provided that a reasonable opportunity shall be given to the grantee before taking action under this sub-rule.(ii)[ On such resumption, the land shall revest in the State Board and the State Board may regrant it to any other person who will be willing to take it subject to the loan granted by the Primary Land Development Bank. All such loans shall be guaranteed by the government.] [Substituted by G.O.Ms. No. 1529, RDLA, dated the 20th September 977.]
