Section 15A(3) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(3)Where it is noticed or any information has been received that any agriculturist or agricultural labourer in whom, the kudiyiruppu or superstructure has vested under section 3 or the kudiyiruppu deemed to have vested under section 3-A, holds such kudiyiruppu or superstructure in benami and allows any other person to occupy such kudiyiruppu or superstructure, the authorised officer may, after notice to such agriculturist or agricultural labourer and other person occupying such kudiyiruppu or superstructure and after such enquiry as he thinks fit to make, by an order, declare the occupation of such kudiyiruppu or superstructure by the other person as illegal, and on such declaration, the kudiyiruppu or superstructure shall, as penalty, be forfeited to, and vest in, the Government free from all encumbrances.
