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[Cites 0, Cited by 0] [Section 4AA(4)] [Section 4AA] [Entire Act]

State of Tamilnadu - Subsection

Section 4AA(4)(b) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(b)Where Revenue Divisional Officer passes an order under clause (a) directing the possessor to put the applicant in possession of the land, the revenue Divisional Officer may impose such conditions as he may consider just and equitable including condition in regard to the reimbursement by the applicant to the possessor in respect of the expenses incurred by the possessor or labour contributed by him on any crop which has not been harvested, if an agreement is not reached between the parties as regards the rate and manner of such reimbursement.