Section 17(1) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(1)Where the Government are satisfied that any land is used by the occupants of kudiyiruppu immediately before the date of the commencement of this Act for a common purpose, they may acquire the land by publishing in the Tamil Nadu Government Gazette, a notification to the effect that they have decided to acquire the land in pursuance of this section:Provided that, before publishing a notification, the Government may call upon the owner or any other person, who, in the opinion of the Government, may be interested in such land, to show cause why it should not be acquired; and after considering the cause, if any, shown by the owner or any other person interested in the land, the Government may pass such orders as they deem fit.Explanation. - For the purposes of this sub-section, "common purpose" includes the use of land for road, pathway, threshing floor and cattle stand.
