Section 17 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
17. Possession of land held by tenant to revert to the landowner in certain cases.
(1)Where any land held by any person as tenant is in excess of the extent of land which he is entitled to hold under section 5, the possession of the land in such excess shall, with effect from the date of the publication of the final statement under section 12 or 14, revert to the landowner where and to the extent to which the land of the landowner himself is not liable to be declared as surplus land in accordance with the provisions of this Act.(2)Where in respect of any land, the possession of which reverts to the landowner under sub-section (1), the contract of tenancy provides for the continuance of the tenancy after the expiry of the agricultural year immediately succeeding the date of such reversion, such landowner shall pay [xxx] [The words 'as compensation' were omitted by section 5(i)(a)(A) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979) which was deemed to have come into force on the 20th April 1972.] to the tenant an amount equivalent to one-eight of [the annual value of the land calculated in the manner specified in Part I of Schedule III.] [Substituted for the words 'the fair rent calculated in the manner specified in paragraph 4 of Part I of Schedule III' by section 7(1) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979) which was deemed to have come into force on the 27th October 1978.] Out of [such amount] [Substituted for the words 'such compensation' by section 5(i)(a)(B) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979) which was deemed to have come into force on the 20th April 1972.], three-fourths shall be paid to the cultivating tenant and one-fourth to the intermediary, if any.(3)If any dispute arises in regard to the amount [xxx] [The words 'of compensation' were omitted by section 5(i)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] under sub-section (2), either party may make an application to the authorised officer within whose jurisdiction the land or the major part thereof is situated, for deciding such dispute. The authorised officer shall decide such dispute in accordance with such procedure as may be prescribed.
