Section 14(4) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(4)Where any order has been passed by the authorized officer leasing out the land under sub-section (3) on behalf of the public trust, any person in possession of the land on the date of such order, shall be deemed to have been evicted and the trustee of the public trust shall take possession of the land immediately and deliver possession of such land to the person to whom the land has been leased out under sub-section (3).
