Section 29(b) in Tamil Nadu Land Improvement Schemes Act, 1959
(b)by settling the period and such terms as may be fixed by the Soil Conservation Board or the Land Improvement Board, as the case may be, with the person who, on the date of taking possession under sub-section (3) of section 28, was in lawful possession of the land or was entitled to such possession or, if any such person is dead, with his successor in interest; or
