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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(5)(a) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(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: