Section 6BB in Tamil Nadu Cultivating Tenants Protection Act, 1955
6BB. [ High Court to direct restoration in certain cases. [Inserted by section 2 of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1973 (Tamil Nadu Act 6 of 1974).]
- Where any cultivating tenant has been evicted in execution of an order for eviction passes under sub-section (4) of section 3, and where such order for eviction is set aside in revision by the High Court; the High Court shall direct restoration to such cultivating tenant of the possession of lands from which he was evicted with all the rights ami subject to all the liabilities of a cultivating tenant. The High Court may also impose such condition as may be imposed by the Revenue Divisional Officer under clause (ii) of sub-section (4) of section and the Explanation thereto.]
