Section 24(3) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(3)Where any condition imposed in an order of allotment is not complied with by the allottee, the State Government, shall, after giving an opportunity to the allottee to be heard in the matter, cancel the allotment with effect from the date of the non-compliance of such condition and the land allotted shall revest in the State Government free from all encumbrances.
