Section 4 in Tamil Nadu Occupants of Kudiyiruppu (Protection From Eviction) Act, 1961
4. Right to restoration of possession of kudiyiruppu.
- [(1) If any person who was occupying any kudiyiruppu on the 31st March 1959 has been evicted from such kudiyiruppu after such date, but before the date of the publication of this Act in the Fort. St. George Gazette or is evicted from such kudiyiruppu after the date of such publication, he may, within a period of six months after the date of publication of this Act in the [Fort. St. George Gazette] [Section 4 was re-numbered as sub-section (1) of that section and sub-section (2) was added to the section 4 by section 3 of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Amendment Act, 1971 (Tamil Nadu Act 20 of 1971).] or after the date of eviction, as the case may be, apply to authorised officer within whose jurisdiction the kudiyiruppu is situated in such form as may be prescribed for restoration to him of the possession of the kudiyiruppu from which he was evicted, and to occupy it subject to the same terms and conditions, as far as may be, as were applicable to him on the 31st March 1959.](2)[ If any person occupying any kudiyiruppu, to whom sub-section (1) does not apply, has been evicted from such kudiyiruppu on or after the 1st February 1969, but before the date of the publication of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Amendment Act, 1971 (Tamil Nadu Act 20 of 1971), in the Tamil Nadu Government Gazette, or is evicted from such kudiyiruppu after the date of such publication, he may within a period of six months after the date of such publication or after the date of eviction, as the case may be, apply to the authorised officer within whose jurisdiction the kudiyiruppu is situated in such form as may be prescribed for restoration to him of the possession of the kudiyiruppu from which he was evicted, and to occupy it subject to the same terms and conditions, as far as may be as were applicable to him on the date on which he was evicted.] [Section 4 was re-numbered as sub-section (1) of that section and sub-section (2) was added to the section 4 by section 3 of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Amendment Act, 1971 (Tamil Nadu Act 20 of 1971).](3)[ If any person who was occupying any kudiyiruppu on the 28th November 1973 has been evicted from such kudiyiruppu after such date, but before the date of the publication of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Re-enacting Act, 1975 (Tamil Nadu Act 23 of 1975), in the Tamil Nadu Government Gazette, he may, within a period of six months after the date of such publication, apply to the authorised officer within whose jurisdiction the kudiyiruppu is situated in such form as may be prescribed for restoration to him of the possession of the kudiyiruppu from which he was evicted, and to occupy it subject to the same terms and conditions, as far as may be, as were applicable to him on the 28th November 1973.] [This sub-section was added by section 2(2) of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Re-enacting Act, 1975 (Tamil Nadu Act 23 of 1975), which was deemed to have come into force on the 29th November 1973.]
