Section 3 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
3. Occupant of kudiyiruppu to become owner.
(1)[Save as otherwise provided in this Act, any agriculturist] [Substituted by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1975 (Tamil Nadu Act 6 of 1976).] or agricultural labourer who was occupying any kudiyiruppu on the 1st day of April 1990, either as tenant or as licensee shall, with effect from the date of the commencement of this Act, be the owner of such kudiyiruppu and such kudiyiruppu shall vest in him absolutely free from all encumbrances.(2)Where, in the case of an occupant of kudiyiruppu, [in whom such kudiyiruppu vests under sub-section (1)] [Substituted by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1975 (Tamil Nadu Act 6 of 1976).], the superstructure belongs to any person other than such occupant, such superstructure shall also with effect from the date of the commencement of this Act, vest in such occupant absolutely free from all encumbrances.(3)[ Nothing in sub-section (1) shall be deemed to confer the right of ownership of kudiyiruppu on any agriculturist or agricultural labourer, if he already owns a dwelling house or hut or a house-site, within a distance of one kilometre from the kudiyiruppu referred to in sub-section (1):Provided that the site on which the dwelling house or hut is erected or the house-site concerned is more than three cents in extent.] [Added by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1975 (Tamil Nadu Act 6 of 1976).]
