Section 23(4) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(4)[All the cultivation expenses] [This expression was substituted for the expression 'Subject to the proviso to sub-section. (2) of section 24, all the cultivation expenses' by section 3 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1980 (Tamil Nadu Act 18 of 1980).] inclusive of cost of seed, ploughing, manuring, harvesting and threshing shall be borne by the cultivating tenant under the public trust.
