Section 16 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
16.
-B. Land to be forfeited in certain cases. - Where the Government are satisfied that the land acquired under this Act for any public purpose as referred to in sub-section (1) of section 4 is not used for the purpose for which it was acquired, they may, by an order, forfeit the land as penalty and the land shall vest in the Government in Revenue Department free from all encumbrances:Provided that no order under this section, shall be made unless the person or authority aggrieved has had a reasonable opportunity of being heard."
