Section 59A in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
59A. [ Liability of person unauthorizedly occupying land to forfeiture of crops, etc. [Inserted by section 24 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956).]
- When under this Act any person is dispossessed of any land, any crop or other product raised on the land, and any building or other construction erected or anything deposited thereon shall, if not removed by him after such written notice as the officer who issued the order for dispossession may deem reasonable, be liable to forfeiture. Forfeitures under this section shall be adjudged by the said officer and any property so forfeited shall be disposed as that officer may direct.]
