Section 17B in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
17B. Land not to have vested in certain cases
(1)Where any notification -(a)is modified 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 17-A, the land specified in such notification,shall be deemed never to have vested in the Government. Any amount paid by way of compensation in respect of such land shall be recovered by the Government as if it were an arrear of land revenue.(2)The land referred to in sub-section (1) shall stand reverted with effect from the date of the publication of the notification effecting the modification or cancellation, as the case may be, to the person lawfully entitled to such land and any such land made available by the Government to the occupants of kudiyiruppu prior to such date shall be deemed to have been withdrawn. No claim shall be enforceable in respect of such land against the Government or any person deriving rights from them for the period from the date of the vesting of such land in the Government and ending with the date of reversion under this sub-section.
