Section 8 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
8. Public trust to lease out land reverted under section 7 etc.
- Where any land reverts to the public trust under section 7 or is resumed under section 19, or where any land is acquired by sale, gift, exchange, surrender, agreement, settlement or otherwise, the trustee of the public trust shall, [within such period as may be prescribed] [This expression was substituted for the expression 'within ninety days from the date of reversion, resumption or acquisition, as the case may be' by section 4 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1972 (Tamil Nadu Act 15 of 1973).], lease out such land to-(i)a co-operative farming society; or(ii)any person who is already a cultivating tenant; or(iii)any person who not being already a cultivating tenant executes an agreement with the public trust that he will contribute his own physical labour or that of any member of his family in the cultivation of the land so leased out to him:Provided that the extent of land so leased out to any person other than a co-operative farming society, together with the other land, if any, already held by such person, shall not exceed in the aggregate the cultivating tenant's ceiling area.
