Section 17B(1) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(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.
