Section 3A(2) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(2)The authorised officer, while granting permission under sub-section (1), shall also direct the payment, by the owner to the agriculturist or agricultural labourer, within such time as may be prescribed, of reasonable costs as decided by the authorised officer for shifting of the residence to the alternative site including the cost for erecting a superstructure on the said site. The authorised officer shall, before granting permission under sub-section (1), satisfy himself that the conditions mentioned in sub-section (1) are satisfied:Provided that before granting such permission, the authorised officer shall give an opportunity of being heard to the agriculturist or agricultural labourer concerned:Provided further that the authorised officer shall not grant such permission if the alternative site is not already owned by such owner.
