Section 27(4) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(4)Notwithstanding anything contained in sub-section (3), if the trustee of a public trust apprehends the removal of the produce by the cultivating tenant from the threshing floor in contravention of the provisions of sub-section (2), such trustee may make an application to the authorized officer requesting that an officer may be deputed to make the division of the produce.
