Section 36(4) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(4)Where any member of a tenant farming society ceases to be a cultivating tenant by virtue of any order passed under Chapter III by the authorized officer or the District Court in respect of any land the possession of which stood transferred to the tenant farming society, he shall, with effect from the date of such order, cease to be a member of that society in respect of that land.
