Section 12 in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
12. [ [Substituted by G.O. Ms. No. 391, dated the 14th March 1985.]
In the event of the modification or cancellation of an assignment, the land assigned shall be resumed from the assignee, either in part or in full, as the case may be, and, on such resumption, the assignee shall not be entitled to an amount for any improvement effected by him on the land. The value of the land, buildings and trees thereon paid by him may, at the discretion of the assigning authority, be refunded to him, in part or in full. The assignee shall be liable for payment, for each year of occupation, an amount equal to the annual value as calculated in the manner specified in Part I of Schedule III to the Act and ten per cent of the value of trees, structures and fixtures thereon determined:Provided that where the land was such that it could not be cultivated without considerable work and expenditure and also the land was left fallow during any period, the amount may be waived for that period. The assignee shall also be liable for damages, if any, caused by him to the land. The amount for the occupation and the damages shall be recovered from him by deduction from the value of the land, buildings and trees thereon paid by him, and if the amount for the occupation and the damages exceed the value of the land, building and trees thereon paid by him, such excess shall be recovered from him, as if it were an arrear of land revenue.]
