(4)The Kudikidappukars Benefit Fund shall be utilised-(a)for meeting twelve and half per cent of the [amount of compensation payable for acquisitions] as provided in Sub-section (3E) of Section 75;(b)for meeting [***] [Omitted by Act No. 16 of 1989.] the purchase price payable by the kudikidappukars, as provided in Sub-section (8) of Section 80A; and(c)[ for providing better facilities to - [Substituted by Act No. 15 of 1976.](i)the kudikidappukars: and(ii)persons who were kudikidappukars to whom certificates of purchase have been issued under Sub-section (2) of Section 80C. in accordance with such rules as may he made by the Government in this behalf.]Provided that a person to whom a certificate of purchase has been issued under the said Sub-section or his successor-in-interest shall not be entitled to any benefit under this clause after the expiry of a period of twenty years from the date on which the right, title and interest in respect of the land allowed to be purchased by such person have vested in him under the said Sub-section.]
