Section 17 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
17. Power to acquire land used for common purposes.
(1)Where the Government are satisfied that any land is used by the occupants of kudiyiruppu immediately before the date of the commencement of this Act for a common purpose, they may acquire the land by publishing in the Tamil Nadu Government Gazette, a notification to the effect that they have decided to acquire the land in pursuance of this section:Provided that, before publishing a notification, the Government may call upon the owner or any other person, who, in the opinion of the Government, may be interested in such land, to show cause why it should not be acquired; and after considering the cause, if any, shown by the owner or any other person interested in the land, the Government may pass such orders as they deem fit.Explanation. - For the purposes of this sub-section, "common purpose" includes the use of land for road, pathway, threshing floor and cattle stand.(2)When a notification under sub-section (1) is published in the Tamil Nadu Government Gazette, the land to which the said notification relates shall, on and from the date on which the notification is so published, vest absolutely in the Government free from all encumbrances.(3)The Government shall make available the land acquired under this section to the occupants of kudiyiruppu to be used for the same common purpose for which it was used immediately before the date referred to in sub-section (2).(4)Every person having any interest in any land acquired under this section shall be entitled to receive and be paid compensation.(5)The compensation payable in respect of the land acquired under this section shall be, as specified in the Schedule.(6)Save as otherwise provided in this section, the provisions contained in sections 8 to 13, 16 and 18 to 20 shall apply to the land acquired under this section as they apply to the vested kudiyiruppu or superstructure.
