Section 7 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
7. Compensation.
(1)The compensation payable in respect of any vested kudiyiruppu or superstructure shall be as specified in the Schedule.(2)The authorised officer shall, after holding an enquiry in the prescribed manner, determine by order the amount of compensation under sub-section (1) and publish the said order in the District Gazette. A copy of the said order shall be communicated to the person who is the owner of the kudiyiruppu or superstructure immediately before the date of the commencement of this Act and every person interested therein.(3)Where the owner of the kudiyiruppu and the owner of the superstructure on such kudiyiruppu are different, the authorised officer shall apportion the amount of compensation between the owner of the kudiyiruppu and the owner of the superstructure.
