Section 23(9) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(9)Notwithstanding anything contained in sub-sections (4) and (8), the trustee of a public trust may with the consent of the cultivating tenant concerned in the case of any wet land or garden land attend to the manuring of the land by chemical manures and oil-cakes upto a sum equivalent to ten per cent of the normal gross produce and recover the same from the cultivating tenant. The amount payable by the cultivating tenant under this sub-section shall be a first charge on the share of the produce to which the cultivating tenant is entitled under this Chapter. Such amount shall be paid in addition to the fair lent payable under this Chapter.
