Section 38 in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
38. Land owner's right to resume possession under Puducherry Act 9 of 1971 not affected.
- Nothing contained in this Chapter shall be deemed to affect the right of any land owner under the Puducherry Cultivating Tenants Protection Act, 1970 (9 of 1971) to resume possession for purposes of personal cultivation of the land the possession of which has been taken by the authorised officer under this Chapter and for the purposes of such resumption the Government shall be deemed to be the cultivating tenant in respect of the land aforesaid.
