Section 3(3) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(3)[ Nothing in sub-section (1) shall be deemed to confer the right of ownership of kudiyiruppu on any agriculturist or agricultural labourer, if he already owns a dwelling house or hut or a house-site, within a distance of one kilometre from the kudiyiruppu referred to in sub-section (1):Provided that the site on which the dwelling house or hut is erected or the house-site concerned is more than three cents in extent.] [Added by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1975 (Tamil Nadu Act 6 of 1976).]
