Section 20 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
20. Right to restoration of possession.
(1)Any cultivating tenant under any public trust, who has been evicted except in accordance with the provisions of sections 7, 15(2) and 19 may make an application to the authorized officer within whose jurisdiction the land from which he was evicted is situated, within a period of six months from the date of such eviction which he was evicted and to hold it with all subject to all the liabilities of a cultivating tenant:Provided that the application may be the period of six months aforesaid if the authorized for reasons to be recorded in writing, is satisfied applicant had sufficient cause for not applying with period.(2)(a)On receipt of an application under section (1), the authorized officer shall, after reasonable opportunity to the trustee of the public the person, if any, in possession of the land, to representations, hold a summary enquiry into the and pass an order either allowing the applicant dismissing it.(b)In passing an order under clause (a) also application, the authorized officer may impose suctions as he may consider just and equitable including conditions in regard to the reimbursement by the applicant public trust or any other person in possession of the respect of the expenses incurred or the labour contr him during the period when the applicant was possession, in respect of any crop which has harvested, if an agreement is not reached between parties as regards the amount and manner reimbursement.Explanation. - In lieu of imposing any relating to reimbursement as provided in clause authorized officer may, in his discretion, post restoration of the possession of the land to the until the harvest of any crop standing at the time order is passed.
