Section 3A(1) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(1)(a)Where on application by the owner, the authorised officer is satisfied that the kudiyiruppu referred to in sub-section (1) of section 3 (hereinafter referred to as the "existing kudiyiruppu") is located in any portion of any land and that the vesting of any such kudiyiruppu in any agriculturist or agricultural labourer may cause inconvenience for the convenient enjoyment of such land as a whole by the owner of such land, the authorised officer may, by an order in writing, permit the owner of such land to provide an alternative site within the same land or in any other land already owned by such owner within such distance and within such period as may be prescribed, for the occupation of the agriculturist or agricultural labourer concerned.(b)The alternative site shall satisfy the following conditions, namely : -(i)it shall be fit for erection of a dwelling house or hut, if there is not already such dwelling house or hut on the site,(ii)its extent shall not be less than the extent of the existing kudiyiruppu, subject to a minimum of three cents, and(iii)such other conditions as may be prescribed.
