Section 31 in Tamil Nadu Land Improvement Schemes Act, 1959
31. Termination of possession on completion of reclamation.
(1)When the reclamation of the land is in the opinion of the Collector complete and in any case before the expiry of the period of five years from the date of taking possession, the Collector shall, after making an inquiry in the prescribed manner, by order in writing,-(a)specify the date on which and the person to whom possession of the land shall be given:Provided that an order under this clause specifying any person other than the person from whom possession of the land was taken under sub-section (3) of section 28 shall not be passed unless notice has been given to the owner, or if he is dead, to his heirs or legal representatives and his or their representations, if any, have been considered;(b)where the person to whom possession of the land is given is a tenant, determine in the manner prescribed the rent payable by him to the owner;(c)where the land or any part thereof has been afforested, regulate the cutting of the trees on such land according to a working plan.(2)On the date specified in the said order, possession of the land shall be deemed to have been given by the Government under sub-section (1).(3)The delivery of possession of the land under sub-section (1) shall be a full discharge of the Government from all liability in respect of such land, but shall not prejudice any right in respect of the land which any other person may be entitled by due process of law, to enforce against the person to whom possession of the land is given.
