Section 20A in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
20A. [ Special privileges for members of the Armed Forces. [This section was inserted by section 5(iv) of the Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965.).]
(1)A cultivating tenant who is a member of the Armed Forces, on discharge or from service or on being sent to Reserve, shall, cation for resumption made within the prescribed to the authorized officer, be entitled to resume from his sub-tenant, of the land by him.(2)The provisions of sub-section (2) of section 20 shall, as far as may be, apply to an application under sub-section (1) as they apply to an application by a cultivating tenant under sub-section (1) of section 20.(3)Where a member of the Armed Forces dies while in service, the special privileges conferred by this Act on such member shall be available to the widow of such member, or any person dependent upon such member immediately before his death.]
