Section 41 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
41. Liability of person unauthorisedly occupying land for forfeiture of crops, etc.
- When under this Act, any person is dispossessed of any land, any crop or other product 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. Forfeiture 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.
