Section 54 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
54. Manner of eviction under section 65.
- The person who has to be summarily dispossessed of the land under the provisions of section 65, shall be served with an order of eviction together with a notice indicating therein the particulars of land and the time within which the said person is required to vacate the land and also stating that if such notice is not obeyed, eviction shall be carried out by entering upon the land. Any crop or other produce raised on the land shall be liable to forfeiture.
