80C. [ Deposit of purchase price and issue of certificate of purchase. [Inserted by Act 35 of 1969.]
- [(1) ***](2)[ As soon as may be after the order of the Land Tribunal under Sub-section (3) of Section 80B has become final, the Land Tribunal shall issue a certificate of purchase in such form and containing such particulars as may be prescribed, and thereupon the right, title and interest of the landowner, the intermediaries, if any, and the person in possession where he is not the landowner, in respect of the land allowed to be purchased, shall vest in the kudikidappukaran free from all encumbrances with effect from the date of such deposit or, as the case may be, the date on which the order of the Land Tribunal under the said Sub-section (3) has become final.] [Substituted by Act 15 of 1976.](3)[ ***] [Omitted by Act No. 15 of 1976.](4)After the issue of the certificate of purchase in respect of any land under Sub-section (2), the Land Tribunal may, on application by the kudikidappukaran, put him in possession of that land, if need be by removing any person who refuses to vacate the same.](4A)[ Where the certificate of purchase issued to the kudikidappukaran is in respect of another portion of the land and the kudikidappukaran does not vacate the existing kudikidappu within a reasonable time after the issue of such certificate, the Land Tribunal shall cause him to be evicted from the existing kudikidappu.] [Inserted by Act 25 of 1971.](5)[ and (6) ***] [Omitted by Act No. 16 of 1989.]
