Section 27 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
27. Sharing of produce.
(1)Where the produce to be shared is grain, no cultivating tenant shall harvest the crop unless he has given in such manner as may be prescribed, not less than ten days' notice in writing intimating the public trust of his decision to harvest and the notice shall expire on the day on which the harvest is to take place.(2)Where the produce to be shared is grain, the sharing shall be done at the threshing floor on which tiff threshing took place; and no portion of the produce shall be removed therefrom at such time or in such manner as to prevent the due division thereof at the proper time.(3)If the trustee of a public trust fails to attend harvest on the date of harvest specified in the notice give under sub-section (1), the cultivating tenant shall entitled to harvest the crop on that date or on any date. In such a case, either the trustee of the public trust or the cultivating tenant may make an application to the authorized officer requesting that an officer may be disputed to make the division of the produce.(4)Notwithstanding anything contained in sub-section (3), if the trustee of a public trust apprehends the removal of the produce by the cultivating tenant from the threshing floor in contravention of the provisions of sub-section (2), such trustee may make an application to the authorized officer requesting that an officer may be deputed to make the division of the produce.(5)On receipt of the application under sub-section (3) or sub-section (4), as the case may be, the authored officer may depute an officer who shall, exercise such functions and in accordance with such procedure as may be prescribed.
