Section 16(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)In respect of any land leased out to any co-operative farming society under this Chapter, the distribution of such land by the co-operative farming society among its members shall be in accordance with such rules as may be prescribed:Provided that the extent of land so distributed together with the extent of the other land already held by any one member shall in no case exceed in the aggregate the cultivating tenant's ceiling area.
