Section 45(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)The Government may, by notification, add any tenant farming society registered under the Co-operative Societies Act, before the date of; the commencement of this Act and in possession of land belonging to any public trust to, or omit any tenant farming society from, Schedule II; and, on the publication of such notification, such tenant farming society shall be deemed to be included in, or as the case may be, omitted from, Schedule II.
