Section 5 in Kannan Devan Hills (Resumption of Lands) Act, 1971
5. Temporary arrangements pending restoration.
- If, during the period after the appointed day and before the restoration of possession of any land under section 4, the Collector is satisfied on representation or otherwise that the person in possession of a plantation in any area to which this Act applies is likely to be put to hardship in the management of the plantation on account of the vesting of possession of any land under sub-section (1) of section 3, the Collector shall take such measures and make such arrangements as he deems fit for removing the hardship during such period:Provided that if the person in possession of the plantation does not apply to the Land Board under section 4, or the Land Board determines under that section that such person is not entitled to restoration of possession of any land, any arrangement if already made by the Collector shall be discontinued with effect from the date on which the period for making the application expires or the date of determination by the Land Board, as the case may be.
