Section 19(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(1)Any public trust may evict any cultivating tenant-(a)who, if in arrear on the date of the commencement of this Act with respect to the rent payable to the public trust, does not pay such rent within a month after such dat, or who in respect of the rent payable to the public trust after the date of the commencement of this Act, does not pay such rent within a month after such rent becomes due; or(b)(i)who has done any act or has been guilty of any negligence which is destructive of, or injurious to, the land or any crop thereon; or(ii)who [not being a member of the Armed Forces in Service] [These words were inserted by section 5(iii) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] has altogether ceased to cultivate the land; or.(c)who has used the land for any purpose not being an agricultural purpose; or(d)who has contravened consecutively for two crops the provisions of sub-section (1) or (2) of section 27; or(e)who has wilfully denied the title of the public trust to the land.Explanation. - A denial of the public trust's title under a bona fide mistake of fact is not wilful within the meaning of this clause.
