Section 36(5) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(5)(a)Notwithstanding the withdrawal of membership of a tenant farming society by a cultivating tenant under sub-section (3), or the cessation if such membership under sub-section (4), the possession of the land in respect of which the cultivating tenant had become a member shall continue, to remain with the tenant farming society and the rights, and liabilities of the cultivating tenant aforesaid shall be deemed to have devolved on the tenant farming society:Provided that nothing in this clause shall be deemed to make the tenant farming society liable for the payment of rent accrued due before the date on which the cultivating tenant became a member of such society.(b)The tenant farming society shall in respect of such land as is referred to in clause (a) admit a new member and permit him to cultivate such land:Provided that the extent of the land so cultivated together with the other land already held by him shall not exceed in the aggregate the cultivating tenant's ceiling area.
