Section 6 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
6. Land under personal cultivation of public trust in excess of twenty standard acres to be leased out.
- Where on the date of the commencement of this Act, any public trust personally cultivates land in excess of twenty standard acres and continues to so cultivate that land on such date as may be specified in the notification issued by the Government in this behalf, the trustee of the public trust shall, within such period as may be prescribed, from the date specified in such notification, lease out the lands in such excess to-(i)a co-operative farming society; or(ii)any person who is already a cultivating tenant; or(iii)any person who not being already a cultivating tenant executes an agreement with the public trust that he will contribute his own physical labour or that of any member of his family in the cultivation of the land so leased out to him:Provided that the extent of land so leased out to any person other than a co-operative farming society, together with the other land, if any, already held by such person, shall not exceed in the aggregate the cultivating tenant's ceiling area.
