Section 3 in Tamil Nadu Occupants of Kudiyiruppu (Protection From Eviction) Rules, 1961
3. Form of application for eviction.
- Every application for the eviction of a person occupying a kudiyiruppu, falling under sub-section (3) of section 3, shall be in Form I. The application shall be presented in person or by agent or sent by registered post, within a period of two months from the date on which the cause of action arose, to the authorized officer having jurisdiction over the area:Provided that the application may be received after the period of two months aforesaid, if the authorized officer, for reasons to be recorded in writing, is satisfied that the applicant had sufficient cause for not applying within that period.
