77. [ Procedure to enforce shifting of kudikidappu in certain cases. [Substituted by Act No. 35 of 1969.]
(1)If the kudikidappukaran does not comply with the requisition made under Sub-section (2) or Sub-section (4) of Section 75 by the person in possession of the land to shift to a new site, such person may apply to the Land Tribunal having jurisdiction to entertain an application under Section 80B in respect of the kudikidappu to be shifted, to enforce compliance with such requisition:Provided that no application under this Sub-section shall be made without giving the kudikidappukaran one month's notice by registered post:Provided further that the Land Tribunal shall not entertain any application under this Sub-section in respect of a kudikidappu, it an order under Sub-section (3) of Section 80B allowing an application for the purchase of that kudikidappu has been passed and such order is in force.(2)The Land Tribunal, after such inquiry as it deems fit, and on being satisfied that the applicant has compiled with all the conditions mentioned in Sub-section (2) or Sub-section (4), as the case may be, of Section 75, may pass an order requiring the kudikidappukaran to shift the kudikidappu before such date as may be specified in the order.[***](3)If the kudikidappukaran does not shift the kudikidappu be-fore the date specified in the order under Sub-section (2), the Land Tribunal shall cause the kudikidappukaran to be evicted from the kudikidappu.]
