Section 23(7) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(7)Subject to the provisions of Chapter III, no public trust shall, after the date of the commencement of this Act, claim or stipulate for-(i)payment of any amount by the cultivating tenant in excess of the fair rent or in excess of the public charges which are expressly made payable by the cultivating tenant by this Chapter; or(ii)the delivery by the cultivating tenant of any article or thing in addition to fair rent.
