Section 18D(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Where any notification,-(a)is modified under section 18-B or 18-C, as the case maybe, by way of omission (whether relating to extent or survey number or otherwise), the land to which such omission relates, or(b)is cancelled under section 18-C, the surplus land specified in such notification,shall be deemed never to have vested in the Government and the authorised officer shall make the necessary consequential modification in [the assessment roll] concerned. Any amount paid [under section 50] [Substituted-for the words 'by way of compensation' by section 5(ii)(b) of the Tamil Nadu Lind Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] in respect of such land shall be recovered by the Government as if it were an arrear of land revenue.
