Section 17B(2) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(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land made available by the Government to the occupants of kudiyiruppu prior to such date shall be deemed to have been withdrawn.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.
