Section 35 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
35. Registration of tenant farming societies.
(1)After making such enquiry as may be prescribed, the Registrar shall, subject to such conditions as maybe prescribed, register the tenant farming society and grant a certificate of registration.(2)The Registrar shall cause a copy of the certificate to be forwarded within such time and such manner as may be prescribed to the authorized officer within whose jurisdiction the land in respect of at which the tenant farming society is registered is signed for such action as may by prescribed.
