Section 34 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
34. Application for registration.
(1)An application for registration of a tenant farming society shall be accompanied by-(i)extracts from such records as may be prescribed showing the total area with the survey numbers of all the lands held by each of the applicants,(ii)a copy of the proposed by-laws of the tenant farming society;(iii)a statement whether any applicant is in arrear with respect to any rent payable to the public trust, and shall contain such particulars as may be prescribed.(2)The by-laws referred to in clause (ii) of sub-section (1) shall be deemed to be the by-laws required to be filed under the provisions of the Co-operative Societies Act.
