Section 18D in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
18D. [ Land not to have vested in certain cases. [Inserted by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1974 (Tamil Nadu Act 15 of 1974).]
(1)Where any notification,-(a)is modified under section 18-B or 18-C, as the case maybe, by way of omission (whether relating to extent or survey number or otherwise), the land to which such omission relates, or(b)is cancelled under section 18-C, the surplus land specified in such notification,shall be deemed never to have vested in the Government and the authorised officer shall make the necessary consequential modification in [the assessment roll] concerned. Any amount paid [under section 50] [Substituted-for the words 'by way of compensation' by section 5(ii)(b) of the Tamil Nadu Lind Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] in respect of such land shall be recovered by the Government as if it were an arrear of land revenue.(2)The land referred to in sub-section (1) shall stand reverted with effect from the date of the publication of the notification effecting the modification or cancellation, as the case may be, to the person lawfully entitled to such land and any assignment of such land by the Government to any person prior to such date shall be deemed to have been cancelled. No claim shall be enforceable in respect of such land against the Government or any person deriving rights from them, for the period from the date of the vesting of such land in the Government and ending with the date of reversion under this sub-section.]
