Section 64 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
64. Authorised officer to distribute possession of land.
(1)The authorised officer shall distribute possession of the land, the possession of which he has taken under section 62, to the landless persons or to persons holding land below the cultivating tenant's ceiling area.(2)The distribution under sub-section (1) shall be in accordance with such rules and subject to such conditions as may be prescribed. Such rules may also provide for the manner of recovery of any amount due to the Government from, and the manner of evicting, the person to whom such distribution is made.
