Section 65 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
65. Authorised officer empowered to summarily dispossess persons in certain cases.
- The authorised officer may summarily dispossess-(i)any person to whom any land has been distributed under section 64, if such person fails to comply with the conditions subject to which the distribution was made, or contravenes any rule made under this Chapter;(ii)any other person occupying such land except in accordance with the provisions of this Chapter or the rules made there under.
