Section 4AA(4) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(4)[ (a) Any person desiring to resume any land under sub-section (2) or, as the case may be, under sub-section (3) (hereinafter referred to in this sub-section referred to as the applicant) shall apply to the Revenue Divisional Officer and on receipt of such application, the Revenue Divisional Officer shall, after giving a reasonable opportunity to the applicant and person in possession of the land (hereinafter in this sub-section referred to as the possessor) to make their representations, hold a summary enquiry into the matter and pass an order directing possessor to put the applicant in possession of the land or dismissing the application.] [Substituted and was deemed to have been substituted, with effect from the 5th July 1973, sub-section 3 of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1976 (President's Act 18 of 1976) for the following sub-section (4) inserted be section 3(ii) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (by Tamil Nadu Act 9 of 1965): '(4) The provisions of subsection (2) of section 4-A hall, as far may be. apply for the resumption of any land under sub-section (2) or sub-section (3) as they apply for the resumption of any land under section (1) of section 4-A.'](b)Where Revenue Divisional Officer passes an order under clause (a) directing the possessor to put the applicant in possession of the land, the revenue Divisional Officer may impose such conditions as he may consider just and equitable including condition in regard to the reimbursement by the applicant to the possessor in respect of the expenses incurred by the possessor or labour contributed by him on any crop which has not been harvested, if an agreement is not reached between the parties as regards the rate and manner of such reimbursement.Explanation. - In lieu of imposing any condition relating to reimbursement as provided in clause (b), the Revenue Divisional Officer may, in his discretion, postpone the restoration of the applicant to possession of the land, until any crop which is being grown thereon, at the time when the order is passed, has been harvested.
