Section 16 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
16. Restriction on the extent of land to be leased out to co-operative farming society.
(1)The extent of land leased out to any co-operative farming society by any public trust under this Chapter shall not exceed the difference between-(i)the extent of land in standard acres equal to five tinier the number of members of such society; and(ii)the total extent of land in standard acres already held by such members.(2)In respect of any land leased out to any co-operative farming society under this Chapter, the distribution of such land by the co-operative farming society among its members shall be in accordance with such rules as may be prescribed:Provided that the extent of land so distributed together with the extent of the other land already held by any one member shall in no case exceed in the aggregate the cultivating tenant's ceiling area.
