Section 10(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)If, on or after the notified date, any cultivating tenant under any public trust acquires by sale, lease, gift, exchange, surrender, agreement, settlement, or otherwise, any land which, together with the other land, if any, already held by him exceeds in the aggregate the cultivating tenant's ceiling area, then, he shall, within ninety days from the date of such acquisition, furnish, to the authorized officer a return containing such particulars as may be prescribed.[Explanation. [This explanation was added by section 5(ii)(a) of Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu 9 of 1965). 1 This explanation was added by section 5(ii)(b) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] - In the case of a member of the Armed Forces, the return under sub-section (2) shall be furnished within six months after the Proclamation of Emergency has ceased to operate, or within ninety days from the date of the acquisition, whichever is later.]
