Section 40 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
40. Agreement regarding period of membership, sharing of income, etc.
(1)Every member of a tenant farming society shall execute an agreement with the tenant farming society specifying-(i)the period for which he shall continue as member of such society, such period not being less than five years in any case;(ii)the basis on which the share of his income shall be determined; and(iii)such other matters as may be prescribed.(2)The agreement executed under sub-section (1) shall be sent by registered post by the tenant farming society to the sub-registrar having jurisdiction over the area in which the lands are situated.(3)On receipt of the agreement the sub-registrar shall register such agreement and issue a copy, thereof to the tenant farming society.(4)Any agreement executed under sub-section (1) which has not been registered under sub-section (3) shall be null and void.(5)The tenant farming society shall be entitled to collect any sun due to the society under the agreement executed under sub-section (1) or on any account what soever, by any member or past or deceased member.
