Section 18 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
18. Acquisition of surplus land.
(1)After the publication of the final statement under section 12 or 14, the Government shall, subject to the provisions of section 16 and 17, publish a notification to the effect that the surplus land is required for a public purpose.(2)As soon as may be after the publication of a notification under sub-section (1), the authorised officer shall-(a)cause to be published in every village or town in which any part of the land specified in such notification is situated a proclamation containing the terms of the notification;(b)cause a copy of the notification to be served on the persons concerned, the creditors, persons whose names appear in the final statement published under section 12 or 14 and such other persons as may be specified in the rules made by the Government.(3)On the publication of the notification under sub-section (1), the land specified in the notification together with the trees standing on such land and building [machinery, plant, apparatus, wells, filter points or power lines] [Substituted for 'machinery, plant or apparatus' by section 3(8) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).], constructed, erected or fixed on such land and used for agricultural purposes shall, subject to the provisions of this Act, be deemed to have been acquired for a public purpose and vested in the Government free from all encumbrances [with effect from the date of such publication] [Substituted for the words 'with effect from the date of the commencement of this Act' by section 4(1 )(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act 1978 (Tamil Nadu Act 25 of 1978).] and all right, title and interest of all persons in such land with effect from the said date, be deemed to have been extinguished:Provided that where there is any crop standing on such land [on the date of such publication] [Substituted for the words 'on the date of the publication of the notification under sub-section (1)' by section 4(1)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1978 (Tamil Nadu Act 25 of 1978).], the authorised officer may, subject to such conditions as may be prescribed, permit the harvest of such crop by the person who had raised such crop.[(3-A) [***] [Omitted by section 4(l)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1978 (Tamil Nadu Act 25 of 1978.](4)Subject to the rules made under sub-section (5), the authorised officer may, at any time after the publication of the notification under sub-section (1), take possession of any land specified in the said notification.(5)The Government may make rules-(a)specifying the classes of tenants, who may be allowed to continue in possession of the land;(b)permitting any co-operative society registered or deemed to have been registered under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Co-operative Societies Act, 1932, [[Tamil Nadu] [Now Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).] Act VI. of 1932)] or under the Travancore-Cochin Co-operative Societies Act, 1951 (Travancore-Cochin Act X of 1952) or any land mortgage bank to which the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Co-operative Land Mortgage Banks Act, 1934 [(Tamil Nadu Act X of 1934)] [Now the Tamil Nadu Co-operative Land Development Banks Act, 1934 (Tamil Nadu Act X of 1934).] applies or any agricultural company to continue in possession of the land notwithstanding anything contained in sections 5 and 7 even after the publication of the notification under sub-section (1). Such rules may also provide for the condition subject to which the person referred to in clause (a) and (b) may continue in possession of land.
