Section 46(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(1)If the trustee of any public trust or any cultivating tenant under any public trust refuses or wilfully fails to furnish a return within the time specified in the notice under sub-section (1) of section 11 or within the further time, if any, allowed by the authorized officer under that sub-section, such trustee or cultivating tenant shall be punishable with fine which may extend to two hundred rupees.
