(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.
