Section 33 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
33. Cancellation of permission granted under section 31.
- The Land Board may cancel the permission granted under section 31-(a)on the breach of any condition specified by the Land Board under section 31, or(b)if the land in respect of which the permission was granted is used for any purpose other than for the purpose of extension, or for ancillary purposes, of the plantation, or(c)if the person concerned has obtained the permission by fraud or misrepresentation:Provided that no such permission shall be cancelled unless a reasonable opportunity has been given to the person likely to be affected by such cancellation, to show cause against such cancellation.
