Section 31(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)When the reclamation of the land is in the opinion of the Collector complete and in any case before the expiry of the period of five years from the date of taking possession, the Collector shall, after making an inquiry in the prescribed manner, by order in writing,-(a)specify the date on which and the person to whom possession of the land shall be given:Provided that an order under this clause specifying any person other than the person from whom possession of the land was taken under sub-section (3) of section 28 shall not be passed unless notice has been given to the owner, or if he is dead, to his heirs or legal representatives and his or their representations, if any, have been considered;(b)where the person to whom possession of the land is given is a tenant, determine in the manner prescribed the rent payable by him to the owner;(c)where the land or any part thereof has been afforested, regulate the cutting of the trees on such land according to a working plan.
