Section 14(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)If any person to whom any land held by the public trust has been leased out in pursuance of an agreement executed by him under sections 6(iii), 8(iii) or 15(3)(iii) does not contribute his own physical labour or that of any member of his family in the cultivation of the land so leased out or if such person contravenes any of the provisions of such agreement, the authorized officer shall, subject to such conditions as may be prescribed, choose one or more officer persons willing to cultivate such land and direct the trustee of the public trust concerned to lease out such land to the other person or persons aforesaid within the prescribed period:Provided that the extent of the land so leased out to any one person together with the other land, any already held by him shall not exceed in the aggregate the cultivating tenant's ceiling area.[14-A. Special powers of the Authorized officer. [This Section was inserted by section 5 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1972 (Tamil Nadu Act 15 of 1973).]
