Section 17A in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
17A. [ Power of Government to cancel or modify notification under section 17(1) in certain cases. [Inserted by Tamil Nadu Kudiyiruppu Laws Amendment Act, 1982 (Tamil Nadu Act 35 of 1982).]
- The Government may, by notification, cancel or modify any notification issued under sub-section (1) of section 17, to rectify any error or mistake therein, and nothing in this section shall be deemed to prevent the issue of a fresh notification by the Government under sub-section (1) of section 17 in accordance with the provisions of this Act.
