Section 15A in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
15A. [ Prohibition of kudiyiruppu or superstructure. [Added by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1974 (Tamil Nadu Act 17 of 1974).]
(1)[Notwithstanding anything contained in section 3 or section 3-A, no occupant of kudiyiruppu in whom, the kudiyiruppu or the superstructure is vested under section 3 or kudiyiruppu deemed to be vested under section 3-A] and no heir or legal representative of such occupant shall, except with the previous sanction of the authorised officer, sell, mortgage, lease or otherwise alienate the whole or any portion of such kudiyiruppu or superstructure within a period of ten years from the date of the commencement of this Act.(2)[ Where it is noticed or any information has been received that any alienation has been made in respect of any kudiyiruppu or superstructure in contravention of sub-section (1), the authorised officer may, after notice to the occupant of kudiyiruppu and other persons affected by such alienation and after such enquiry as he thinks fit to make, by an order, declare the alienation to be null and void, if he finds that the alienation has been made in contravention of the said sub-section (1), and on such declaration, the kudiyiruppu or the superstructure shall, as penalty, be forfeited to, and vest in the Government free from all encumbrances.] [Substituted by Tamil Nadu Kudiyiruppu Laws Amendment Act, 1982 (Tamil Nadu Act 35 of 1982).](3)Where it is noticed or any information has been received that any agriculturist or agricultural labourer in whom, the kudiyiruppu or superstructure has vested under section 3 or the kudiyiruppu deemed to have vested under section 3-A, holds such kudiyiruppu or superstructure in benami and allows any other person to occupy such kudiyiruppu or superstructure, the authorised officer may, after notice to such agriculturist or agricultural labourer and other person occupying such kudiyiruppu or superstructure and after such enquiry as he thinks fit to make, by an order, declare the occupation of such kudiyiruppu or superstructure by the other person as illegal, and on such declaration, the kudiyiruppu or superstructure shall, as penalty, be forfeited to, and vest in, the Government free from all encumbrances.(4)The occupant of kudiyiruppu or any other person in possession or occupation shall vacate such kudiyiruppu or superstructure which has vested in the Government under sub-section (2) or (3) and hand over possession of the same immediately after such vesting, to the authorised officer or any other officer duly authorised by the authorised officer, in this behalf. If any such occupant or other person refuses or fails to so vacate and hand over the possession of such kudiyiruppu or superstructure, the authorised officer may evict such occupant or other person from, and take possession of, such kudiyiruppu or superstructure and may for that purpose use such force as may be necessary.]
